Section 19 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
19. Action for acting, dealing etc. without obtaining unique identification number.
- Any person who issues any security or buys, sells or deals in any securities in contravention of these regulations shall be liable for -(a)action under sub-section (4) of section 11 of the Act;(b)delisting of securities;(c)being debarred from acting in any capacity in any security market related institution;(d)such other action as may be deemed appropriate by the Board in the facts and circumstances of the case :Provided that no such action shall be taken without following the procedure laid down under the relevant rules or regulations.
