LexSection 23H — Penalty for contravention where no separate penalty has been provided.
The Securities Contracts (Regulation) Act, 1956
1 [23H. Penalty for contravention where no separate penalty has been provided. --Whoever fails to comply with any provision of this Act, the rules or articles or bye-laws or the regulations of the recognised stock exchange or directions issued by the Securities and Exchange Board of India for which no separate penalty has been provided, shall be 2 [liable to a penalty which shall not be less than one lakh rupees but which may extend to one crore rupees].Open in Lexace · Ask the AI about this section