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[Cites 0, Cited by 0] [Section 8(4A)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4A)(ii) in Securities Contracts (Regulation) Rules, 1957

(ii)such company undertakes to comply with such financial requirements and norms as may be specified by the Securities and Exchange Board of India for the registration of such company under sub-section (1) of section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);