 |
|
SEBI Act, 1992 Bare Act |
|
|
SEBI Act, 1992 Bare Act |
| 15K. ESTABLISHMENT OF
SECURITIES APPELLATE TRIBUNALS.
(1) The Central Government shall, by notification, establish one or more Appellate Tribunals to be known as the Securities Appellate Tribunal to exercise the jurisdiction, powers and authority conferred on such Tribunal by or under this Act. (2) The Central Government shall also specify in the notification referred to in sub-section (1) the matters and places in relation to which the Securities Appellate Tribunal may exercise jurisdiction. |
 |
|