Securities And Exchange Board Of India - Subsection
Section 23(2) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(2)A penalty of cancellation of certificate granted to a registrar to an issue or share transfer agent may be imposed if they-(i)indulge in deliberate manipulation or price rigging or cornering activities affecting the securities market and the investors interest;(ii)violate the provisions of the Act, rules and regulations;(iii)violate any provisions of insider trading regulations or takeover regulations;(iv)are guilty of fraud, or convicted of a criminal offence.
