Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

Union of India - Section

Section 15 in The Securities And Exchange Board Of India (Amendment) Act, 2002

15. Amendment of section 15G.-

In section 15G of the principal Act, for the words" not exceeding five lakh rupees", the words" twenty- five crore rupees or three times the amount of profits made out of insider trading, whichever is higher" shall be substitted.