Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15Q] [Entire Act] Union of India - Subsection Section 15Q(3) in The Securities and Exchange Board of India Act, 1992 (3)The Central Government may, by rules, regulate the procedure for the investigation of misbehaviour or incapacity of the Presiding Officer or any other Member.
