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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(b) in Securities Contracts (Regulation) Rules, 1957

(b)he is not a citizen of India; provided that the governing body may in suitable cases relax this condition with the prior approval of the [Securities and Exchange Board of India] [Substituted for 'Central Government' by the Securities Contracts (Regulation) (Amendment) Rules, w.e.f. 23.12.1996.];