Section 9(3)(b) in The Securities Contracts (Regulation) Act, 1956

[Cites 0, Cited by 1] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(b) in The Securities Contracts (Regulation) Act, 1956

(b)provide that the contravention of any of the bye-laws shall render the member concerned liable to one or more of the following punishments, namely:—

(i)fine,

(ii)expulsion from membership,

(iii)suspension from membership for a specified period,

(iv)any other penalty of a like nature not involving the payment of money.

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Union of India - Subsection

Section 9(3)(b) in ﻿The Securities Contracts (Regulation) Act, 1956

Section 9(3)(b) in The Securities Contracts (Regulation) Act, 1956