Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 44C in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012 44C. [ [Inserted by Notification No. SEBI/LAD-NRO/GN/2015-16/016, dated 8.9.2015 (w.e.f. 20.6.2012).] A recognized stock exchange [***] shall not introduce any new segment without the prior approval of the Board.
