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[Cites 0, Cited by 1] [Section 4B] [Entire Act]

Union of India - Subsection

Section 4B(3) in The Securities Contracts (Regulation) Act, 1956

(3)No scheme under sub-section (2) shall be approved by the Securities and Exchange Board of India if the issue of shares for a lawful consideration or provision of trading rights in lieu of membership card of the members of a recognised stock exchange or payment of dividends to members have been proposed out of any reserves or assets of that stock exchange.