Section 20 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
20. Action for giving false statement.
- Any person who makes any false statement or misrepresents any fact in any application or other document submitted to the Designated Service Provider shall, without prejudice to any action which may be taken under section 24 of the Act by the Board, be liable for action under section 15HB of the Act.
