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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(ad) in Securities And Exchange Board Of India (Stock Brokers And Sub-Brokers) Regulations, 1992

(ad)[ "clearing corporation" shall mean a clearing corporation as defined in clause (d) of sub-regulation (1) of regulation 2 of the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012;] [Substituted by Notification No. LAD-NRO/GN/2013-14/25/24775, dated 27.9.2013 (w.e.f. 23.10.1992).]