Section 22 in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003
22. Action for failure to make application for newly added related persons.
- Any intermediary or listed company who fails to ensure compliance with [regulation 18] [Substituted for 'regulation 16' by the SEBI (Central Database of Market Participants) (Amendment) Regulations, 2004, w.e.f. 21-7-2004.] shall be liable for action under section 15HB of the Act.[Chapter VI] [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/10, dated 17.4.2020.] Power to Relax Strict Enforcement of the Regulations
