Section 1 in The Securities Contracts (Regulation) (Procedure For Holding Inquiry And Imposing Penalties By Adjudicating Officer) Rules, 2005
1. Short title and commencement.
(1)These rules may be called The Securities Contracts (Regulation) (Procedure for Holding Inquiry and Imposing Penalties [***] [Omitted 'by Adjudicating Officer' by Notification No. G.S.R. 212(E), dated 8.3.2019 (w.e.f. 11.4.2005).]) Rules, 2005.(2)They shall come into force on the date of their publication in the Official Gazette.
