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[Cites 0, Cited by 16] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Securities Contracts (Regulation) Act, 1956

(1)No person shall, except with the permission of the Central Government, organise or assist in organising or be a member of any stock exchange (other than a recognised stock exchange) for the purpose of assisting in, entering into or performing any contracts in securities.