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Union of India - Section

Section 138 in The Finance Act, 2017

138. Amendment of section 23J.

- In the Securities Contracts (Regulation) Act, 1956, in section 23J, the following Explanation shall be inserted, namely:-"Explanation. - For the removal of doubts, it is clarified that the power of an adjudicating officer to adjudge the quantum of penalty under sections 23A to 23C shall be and shall always be deemed to have exercised under the provisions of this section.''.