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Citedby 6 docs - [View All]
Panther Fincap And Management ... vs Securities And Exchange Board Of ... on 5 September, 2006
Col. B.S. Sarao vs Securities And Exchange Board Of ... on 6 February, 2008
Harinarayan G. Bajaj vs Securities Appellate Tribunal on 31 October, 2002
Harinarayan G. Bajaj And Rahul H. ... vs The Chairman, Securities & ... on 5 September, 2002
Rashima Verma vs Securities & Exchange Board Of ... on 23 January, 2009

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[Section 24] [Complete Act]
Central Government Act
Section 24(1) in The Securities And Exchange Board Of India Act, 1992
(1) Without prejudice to any award of penalty by the adjudicating officer under this Act, if any person contravenes or attempts to contravene or abets the contravention of the provisions of this Act or of any rules or regulations made thereunder, he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.