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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(9) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(9)No foreign [portfolio] [Substituted 'institutional' by Notification No. SEBI/LAD/NRO/GN/2015-16/037, dated 7.3.2016 (w.e.f. 20.6.2012).] investor shall have any representation in the governing board of a recognised stock exchange or a recognised clearing corporation.