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

Union of India - Subsection

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

(f)he is engaged as principal or employee in any business other than that of securities [or commodity derivatives] [Inserted by the Securities Contracts (Regulation) (Amendment) Rules, 2003, w.e.f. 28.08.2003.] except as a broker or agent not involving any personal financial liability unless he undertakes on admission to sever his connection with such business :