SEBI Act, 1992 Bare Act

15E. PENALTY FOR FAILURE TO OBSERVE RULES AND REGULATIONS BY AN ASSET MANAGEMENT COMPANY.

Where any asset management company of a mutual fund registered under this Act, fails to comply with any of the regulations providing for restrictions on the activities of the asset management companies, such asset management company shall be liable to a penalty not exceeding five lakh rupees for each such failure.

SEBI Act, 1992 | Laws India

 
 
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