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Union of India - Section

Section 3 in Securities Contracts (Regulation) Rules, 1957

3. Application for recognition.

- An application under section 3 of the Act for recognition of a stock exchange shall be made to the [Securities and Exchange Board of India] [Substituted for 'Central Government' by the Securities Contracts (Regulation) (Amendment) Rules, 1996, w.e.f. 23.12.1996.] in Form A.