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 15J] [Entire Act] Union of India - Subsection Section 15J(a) in The Securities and Exchange Board of India Act, 1992 (a)the amount of disproportionate gain or unfair advantage, wherever quantifiable, made as a result of the default;
