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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(d) in The Credit Information Companies Regulations, 2006

(d)a stock broker as defined in the Securities and Exchange Board of India (Stock Brokers and Sub-Brokers) Regulations, 1992 and registered under section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);