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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(l) in Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2018

(l)"novation" means the act of one or more recognised clearing corporations interposing between the parties of every trade, so as to be a legal counterparty;