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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(3) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(3)Any failure to disclose the grievance redressal mechanism through Ombudsman under sub-regulation (2) or any failure to display the particulars as per sub-regulation (1) shall attract the penal provisions contained in Section 15A of the Act.