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[Cites 0, Cited by 0] [Section 44A] [Entire Act]

Union of India - Subsection

Section 44A(1) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(1)The payment and settlement in respect of a transaction in a recognized stock exchange and recognized clearing corporation shall be determined in accordance with the netting or gross procedure as specified in the bye-laws of such recognized stock exchange and recognized clearing corporation, with the prior approval of the Securities and Exchange Board of India.