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 15V] [Entire Act] Union of India - Subsection Section 15V(d) in The Securities and Exchange Board of India Act, 1992 (d)"legal practitioner" means an advocate, vakil or any attorney of any High Court, and includes a pleader in practice.
