Section 5A in Securities Contracts (Regulation) Rules, 1957
5A. [ Power to make inquiries and call for information. [Inserted by GSR 1096 dated 14.07.1967, w.e.f. 22.07.1967.]
- Before granting recognition to a stock exchange under section 4 of the Act, the [Securities and Exchange Board of India] may make such inquiries and require such further information to be furnished, as it deems necessary, relating to the information furnished by the stock exchange in the Annexure to its application in Form A.]
