Amendment of section 23J
Amendment of section 23J
154. In section 23J of the principal Act,—
| (i) | for the marginal heading, the following marginal heading shall be substituted, namely:— | |
| "Factors to be taken into account while adjudging quantum of penalty."; | ||
| (ii) | for the word, figures and letter "section 23-I" the words, figures and letters "section 12A or section 23-I" shall be substituted. | |
| (iii) | for the words "the adjudicating officer", the words "the Securities and Exchange Board of India or the adjudicating officer" shall be substituted. |