LexSection 15HA — Penalty for fraudulent and unfair trade practices.
The Securities and Exchange Board of India Act, 1992
1 [15HA. Penalty for fraudulent and unfair trade practices .--If any person indulges in fraudulent and unfair trade practices relating to securities, he shall be liable to a penalty 2 [which shall not be less than five lakh rupees but which may extend to twenty-five crore rupees or three times the amount of profits made out of such practices, whichever is higher].]Open in Lexace · Ask the AI about this section