Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 10 in The Currency Futures (Reserve Bank) Directions, 2008

10. Authorisation to Currency Futures Exchanges/Clearing Corporations.

- Recognized stock exchanges and their respective Clearing Corporations Clearing Houses shall not deal in or otherwise undertake the business relating to currency futures unless they hold an authorization issued by the Reserve Bank under Section 10(1) of the Foreign Exchange Management Act, 1999.