Section 2(1)(k) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

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

(k)"novation" means the act of a clearing corporation interposing itself between both parties of every trade, being the legal counterparty to both;

Legal Document View