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[Cites 0, Cited by 0] [Section 10(23EE)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(23EE)(i) in The Income Tax Act, 1961

(i)"recognised clearing corporation" shall have the same meaning as assigned to it in clause (o) of sub-regulation (1) of regulation 2 of the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 201219 made under the Securities and Exchange Board of India Act, 1992 (15 of 1992) and the Securities Contracts (Regulation) Act, 1956 (42 of 1956);