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The Securities Laws (Amendment) Act, 2014 received the Presidential assent

The Securities Laws (Amendment) Act, 2014 received the Presidential assent on August 22, 2014. The objective of the Act is to give more powers to SEBI to curb fraud and to protect the investors in the securities market. The Act amends the SEBI Act, 1992, the Securities Contracts (Regulation) Act, 1956 and the Depositories Act, 1996.

 

The Act provides following amendments in the SEBI Act, 1992:

 

The Act provides following amendments in the Securities Contracts (Regulation) Act, 1956:

 


The Act provides following amendments in the Depositories Act, 1996:

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