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SEBI Act, 1992 Bare Act |
| 15J. FACTORS TO BE TAKEN
INTO ACCOUNT BY THE ADJUDICATING OFFICER.
While adjudging quantum of penalty under section 15-I, the adjudicating officer shall have due regard to the following factors, namely :- (a) the amount of disproportionate gain or unfair advantage, wherever quantifiable, made as a result of the default; (b) the amount of loss caused to an investor or group of investors as a result of the default; (c) the repetitive nature of the default. |