Section 7(2)(c) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(c)the applicant, its directors and its shareholders who hold or intend to hold shares, are fit and proper persons as described in regulation 20;

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