Section 6(2)(b) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020

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Union of India - Subsection

Section 6(2)(b) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020

(b)the calculation or estimation of a close-out value, market value, liquidation value or replacement value in respect of each right and obligation or group of rights and obligations terminated, liquidated or accelerated under clause (a) and the conversion of each such value into a single currency; and

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Union of India - Subsection

Section 6(2)(b) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020