[Cites 0, Cited by 0]
[Entire Act]
Securities And Exchange Board Of India - Section
Section 28 in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
28. [ [Omitted by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).]
***]| 28. Sanction for violations.- Any contravention of these regulations shall be dealt with by the Board in accordance with the Act. |