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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(4) in The Securities Contracts (Regulation) Act, 1956

(4)The provisions of sections 4, 5, 6, 7, 8, 9, 10, 11 and 12 shall, as far as may be, apply to a clearing corporation referred to in sub-section (1) as they apply in relation to a recognised stock exchange.