Section 20(8) in Securities Contracts (Regulation) Rules, 1957
(8)The Securities and Exchange Board of India may, at its own discretion or on the recommendation of a recognised stock exchange, waive or relax the strict enforcement of any or all of the requirements with respect of listing prescribed by these rules.] [Inserted by Notification No. G.S.R. 125(E), dated 25.2.2015 (w.e.f. 21.2.1957).]
