Section 20(1)(m) in Securities Contracts (Regulation) Rules, 1957

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(m)Certified copies of-

(i)certificate of registration granted by the Securities and Exchange Board of India;

(ii)acknowledgement card or the receipt of filing offer document with the Securities and Exchange Board of India;

(iii)agreements, if any, with any public financial institution as specified in section 4A of the Companies Act, 1956 (1 of 1956).

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