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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(7B) in The Indian Stamp Act, 1899

(7B)"clearing corporation" means an entity established to undertake the activity of clearing and settlement of transactions in securities or other instruments and includes a clearing house of a recognised stock exchange;][* * *] [Definition of [Chief Controlling Revenue Authority" omitted by A.O.1937. See now Clause (10) of Section 3 of the General Clauses Act.]