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[Cites 0, Cited by 3] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(b) in The Securities Contracts (Regulation) Act, 1956

(b)that the stock exchange is willing to comply with any other conditions (including conditions as to the number of members) which the Central Government, after consultation with the governing body of the stock exchange and having regard to the area served by the stock exchange and its standing and the nature of the securities dealt with by it, may impose for the purpose of carrying out the objects of this Act; and