Section 17(2) in Securities Contracts (Regulation) Rules, 1957
(2)Every recognised stock exchange shall within one month of the date of the holding of its annual general meeting, furnish the [Securities and Exchange Board of India] [Substituted for 'Central Government' by the Securities Contracts (Regulation) (Amendment) Rules, 1996, w.e.f. 23.12.1996.] with a copy of its audited balance-sheet and profit and loss account for its preceding financial year.
