Securities and Exchange Board of India Act, 1992

भारतीय प्रतिभूति और विनिमय बोर्ड अधिनियम,1992

An Act to provide for the establishment of a Board to protect the interests of investors in securities and to promote the development of, and to regulate, the securities market and for matters connected therewith or incidental thereto.

Act number

Act 15 of 1992

Year

1992

Enacted on

04-04-1992

In force from

30-01-1992

Jurisdiction

Central Act (India)

Subjects

Banking And Finance

Read the full text of Securities and Exchange Board of India Act, 1992 section by section on LawLens.

Official source: India Code