Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 46 in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012 46. Dematerialization. - Securities of a recognised stock exchange and a recognised clearing corporation shall be in dematerialised form.
