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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(g) in The Securities Contracts (Regulation) Act, 1956

(g)the manner in which applications may be made by dealers in securities for licences under section 17, the fee payable in respect thereof and the period of such licences, the conditions subject to which licences may be granted, including conditions relating to the forms which may be used in making contracts, the documents to be maintained by licensed dealers and the furnishing of periodical information to such authority as may be specified and the revocation of licences for breach of conditions;