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[Cites 0, Cited by 0] [Section 6DDC] [Entire Act]

Union of India - Subsection

Section 6DDC(i) in Income Tax Rules, 1962

(i)the recognised association shall have the approval of the Forward Markets Commission established under the Forward Contracts (Regulation) Act, 1952 (74 of 1952) in respect of trading in derivatives and shall function in accordance with the guidelines or conditions laid down by the Forward Markets Commission;