Securities And Exchange Board Of India - Subsection
Section 297(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(1)The listed issuer or any other person thereof who contravenes any of the provisions of these regulations, shall, in addition to the liability for action in terms of the securities laws, be liable for the following actions by the respective stock exchange(s), in the manner specified by the Board:(a)imposition of fines;(b)suspension of trading;(c)freezing of promoter/promoter group holding of designated securities, as may be applicable in coordination with depositories;(d)any other action as may be specified by the Board from time to time.
