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[Cites 0, Cited by 1] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(f) in The Securities Contracts (Regulation) Act, 1956

(f)manages, controls, or assists in keeping any place other than that of a recognised stock exchange which is used for the purpose of entering into or performing any contracts in contravention of any of the provisions of this Act or at which contracts are recorded or adjusted or rights or liabilities arising out of contracts are adjusted, regulated or enforced in any manner whatsoever; or