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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(3)No person resident outside India shall, directly or indirectly, either individually or together with persons acting in concert, acquire or hold more than five per cent. of the paid up equity share capital in a recognised clearing corporation.