Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 15JB] [Entire Act] Union of India - Subsection Section 15JB(4) in The Securities and Exchange Board of India Act, 1992 (4)No appeal shall lie under section 15T against any order passed by the Board or adjudicating officer, as the case may be, under this section.
