Whoever contravenes any 1 [rules, regulations, directions or orders] made under this Act, for the contravention of which no penalty has been separately provided, shall be liable to pay a 2 [penalty not exceeding one lakh rupees, in addition to compensation to the person affected by such contravention not exceeding-- (a) ten lakh rupees, by an intermediary, company or body corporate; or/be (b) one lakh rupees, by any other person.]Open in Lexace · Ask the AI about this section
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