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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(f) in Securities and Exchange Board of India (Stock Brokers) Regulations, 1992

(f)"Securities Contracts (Regulation) Act" means the Securities Contracts (Regulation) Act, 1956 (42 of 1956);
(fa)[ "self-clearing member" means a member of a clearing corporation who is also a stock broker and clears and settles trades on its own account or on account of its clients only and includes any person having clearing and settlement rights on a commodity derivatives exchange: [Substituted by Notification No. SEBI/AD-NRO/GN-2015-16/017, dated 8.9.2015 (w.e.f. 23.10.1992).]