- In section 18A of the Securities Contracts Act, -(i)in clause (b), for the words "stock exchange,", the words ''stock exchange; or" shall be substituted;(ii)after clause (b) as so amended, and after the long line, the following clause shall be inserted, namely: -"(c) between such parties and on such terms as the Central Government may, by notification in the Official Gazette, specify,".
