LexSection 15C — Penalty for failure to redress investors‟ grievances.
The Securities and Exchange Board of India Act, 1992
1 [15C. Penalty for failure to redress investors’ grievances.—If any listed company or any person who is registered as an intermediary, after having been called upon by the Board in writing 2 [including by by any means of electronic communication], to redress the grievances of investors, fails to redress such grievances within the time specified by the Board, such company or intermediary shall be liable to a penalty 3 [which shall not be less than one lakh rupees but which may extend to one lakh rupees for each day during which such failure continues subject to a maximum of one crore rupees].]Open in Lexace · Ask the AI about this section