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SEBI Act, 1992 Bare Act |
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SEBI Act, 1992 Bare Act |
| 26. COGNIZANCE OF
OFFENCES BY COURTS.
(1) No court shall take cognizance of any offence punishable under this Act or any rules or regulations made there under, save on a complaint made by the Board. (2) No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act. |
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