17. AMENDMENT TO THE SECURITIES AND EXCHANGE BOARD OF INDIA ACT, 1992
In section 15QA of the Securities and Exchange Board of India Act, 1992, for the words and figures "Part XIV of Chapter VI of the FinanceAct, 2017, shall be governed by the 2021. provisions of the section 184 of that Act", the words and figures "the Tribunal Reforms Act, shall be governed by the provisions of Chapter II of the said Act" shall be substituted.
