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[Cites 0, Cited by 2] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(b) in The Securities Contracts (Regulation) Act, 1956

(b)appoint one or more persons to make an inquiry in the prescribed manner in relation to the affairs of the governing body of a stock exchange or the affairs of any of the members of the stock exchange in relation to the stock exchange and submit a report of the result of such inquiry to the Securities and Exchange Board of India within such time as may be specified in the order or, in the case of an inquiry in relation to the affairs of any of the members of a stock exchange, direct the governing body to make the inquiry and submit its report to the Securities and Exchange Board of India.