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[Cites 0, Cited by 1] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(g) in The Securities Contracts (Regulation) Act, 1956

(g)not being a member of a recognised stock exchange or his agent authorised as such under the rules or bye-laws of such stock exchange or not being a dealer in securities licensed under section 17 wilfully represents to or induces any person to believe that contracts can be entered into or performed under this Act through him; or