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

Union of India - Subsection

Section 4B(4)(b) in The Securities Contracts (Regulation) Act, 1956

(b)the recognised stock exchange in such two daily newspapers circulating in India, as may be specified by the Securities and Exchange Board of India, and upon such publication, notwithstanding anything to the contrary contained in this Act or any other law for the time being in force or any agreement, award, judgment, decree or other instrument for the time being in force, the scheme shall have effect and be binding on all persons and authorities including all members, creditors, depositors and employees of the recognised stock exchange and on all persons having any contract, right, power, obligation or liability with, against, over, to, or in connection with, the recognised stock exchange or its members.