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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4)(c) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(c)hold any position concurrently in the subsidiary of a recognised stock exchange or a recognised clearing corporation, or in any other entity associated with a recognised stock exchange or a recognised clearing corporation: