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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(2)The compliance officer shall, immediately and independently, report to the Board any non-compliance of any provision stated in sub-regulation (1) observed by him.