LexSection 15E — Penalty for failure to observe rules and regulations by an asset management company.
The Securities and Exchange Board of India Act, 1992
1 [15E. Penalty for failure to observe rules and regulations by an asset management company. -- Where any asset management company of a mutual fund registered under this Act fails to comply with any of the regulations providing for restrictions on the activities of the asset management companies, such asset management company shall be liable to 2 [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