SEBI Act, 1992 Bare Act

15H PENALTY FOR NON-DISCLOSURE OF ACQUISITION OF SHARES AND TAKE-OVER.

If any person, who is required under this Act or any rules or regulations made there under, fails to, -

(i) disclose the aggregate of his shareholding in the body corporate before he acquires any shares of that body corporate; or

(ii) make a public announcement to acquire shares at a minimum price,

he shall be liable to a penalty not exceeding five lakh rupees.

SEBI Act, 1992 | Laws India

 
 
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