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[Cites 0, Cited by 40] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Securities and Exchange Board of India Act, 1992

(2)If any person fails to pay the penalty imposed by the adjudicating officer or fails to comply with any of his directions or orders, he shall be punishable with imprisonment for a term which shall not be less than one month but which may extend to ten years, or with fine, which may extend to twenty-five crore rupees or with both.