SEBI Act, 1992 Bare Act

PREAMBLE

[ACT NO. 15 OF 1992]

An Act to provide for the establishment of a Board to protect the interests of investors in securities and to promote the development of, and to regulate, the securities market and for matters connected therewith or incidental thereto.

Be it enacted by Parliament in the Forty-third Year of the Republic of India as follows :-

SEBI Act, 1992 | Laws India

 
 
Copyright© Vakilno1.com 2000 All rights reserved