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Securities And Exchange Board Of India - Section

Section 298 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

298. Failure to pay fine.

- If the listed issuer fails to pay any fine imposed upon it by the recognised stock exchange(s), within the period as specified from time to time, the stock exchange may initiate such other action in accordance with the bye-laws of such Stock Exchange after giving a notice in writing.