Section 28 in The Securities And Exchange Board Of India (Amendment) Act, 2002
28. Amendment of section 24.-
In section 24 of the principal Act,-(a)in sub- section (1), for the words" one year, or with fine, or with both", the words" ten years, or with fine, which may extend to twenty- five crore rupees or with both" shall be substituted;(b)in sub- section (2), for the words" three years or with fine which shall not be less than two thousand rupees but which may extend to ten thousand rupees or with both", the words" ten years or with fine, which may extend to twenty- five crore rupees or with both" shall be substituted.
