LexSection 17 — Amendment of Act 15 of 1992.
The Tribunals Reforms Act, 2021
In section 15QA of the Securities and Exchange Board of India Act, 1992, for the words and figures “Part XIV of Chapter VI of the Finance Act, 2017 (7 of 2017), shall be governed by the provisions of the section 184 of that Act”, the words and figures “the Tribunal Reforms Act, 2021, shall be governed by the provisions of Chapter II of the said Act” shall be substituted.Open in Lexace · Ask the AI about this section