Section 25 in Securities and Exchange Board of India {KYC (Know Your Client) Registration Agency} Regulations, 2011
25. Liability for action in case of default.
- A KRA shall be liable for action if it -(a)contravenes any of the provisions of the Act, and these regulations;(b)fails to furnish any information relating to its activity as a KRA as required under these regulations;(c)does not co-operate in any inspection or investigation or enquiry conducted by the Board;(d)fails to comply with any direction of the Board;(e)fails to pay the requisite fees to the Board;and shall be dealt with in the manner provided under the Chapter V of the Intermediaries Regulations.[Chapter VI] [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/10, dated 17.4.2020.] Power to Relax Strict Enforcement of the Regulations
