LexSection 15JA — Crediting sums realised by way of penalties to Consolidated Fund of India.
The Securities and Exchange Board of India Act, 1992
1 [15JA. Crediting sums realised by way of penalties to Consolidated Fund of India .--All sums realised by way of penalties under this Act shall be credited to the Consolidated Fund of India].Open in Lexace · Ask the AI about this section