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 0] [Section 15S] [Entire Act] Union of India - Subsection Section 15S(1) in The Securities and Exchange Board of India Act, 1992 (1)The Central Government shall provide the Securities Appellate Tribunal with such officers and employees as that Government may think fit.
