LexSection 15K — Establishment of Securities Appellate Tribunals.
The Securities and Exchange Board of India Act, 1992
1 [15K. Establishment of Securities Appellate Tribunal .--(1) The Central Government shall, by notification, establish a Tribunal to be known as the Securities Appellate Tribunal to exercise the jurisdiction, powers and authority conferred on it by or under this Act or any other law for the time being in force. (2) The Central Government shall also specify in the notification referred to in sub-section (1), the matters and places in relation to which the Securities Appellate Tribunal may exercise jurisdiction.]Open in Lexace · Ask the AI about this section