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[Cites 0, Cited by 3] [Section 15A] [Entire Act]

Union of India - Subsection

Section 15A(c) in The Securities and Exchange Board of India Act, 1992

(c)to maintain books of account or records, fails to maintain the same, he shall be liable to a penalty which shall not be less than one lakh rupees but which may extend to one lakh rupees for each day during which such failure continues subject to a maximum of one crore rupees.