LexSection 26 — Cognizance of offences by courts.
The Securities Contracts (Regulation) Act, 1956
1 [26. Cognizance of offences by courts.-- (1) No court shall take cognizance of any offence punishable under this Act or any rules or regulations or bye-laws made thereunder, save on a complaint made by the Central Government or State Government or the Securities and Exchange Board of India or a recognised stock exchange or by any person.] 2 * * * * *]Open in Lexace · Ask the AI about this section