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Union of India - Section

Section 13 in The Securities And Exchange Board Of India (Amendment) Act, 2002

13. Amendment of section 15E.-

In section 15E of the principal Act, for the words" a penalty not exceeding five lakh rupees for each such failure", the words" a penalty of one lakh rupees for each day during which such failure continues or one crore rupee, whichever is less" shall be substituted.