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[Cites 0, Cited by 0] [Section 6DDA] [Entire Act]

Union of India - Subsection

Section 6DDA(i) in Income Tax Rules, 1962

(i)the stock exchange shall have the approval of the Securities and Exchange Board of India established under the Securities and Exchange Board of India Act, 1992 (15 of 1992) in respect of trading in derivatives and shall function in accordance with the guidelines or conditions laid down by the Securities and Exchange Board of India;