Section 4(2)(iii) in The Securities Contracts (Regulation) Act, 1956

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Union of India - Subsection

Section 4(2)(iii) in The Securities Contracts (Regulation) Act, 1956

(iii)the representation of the Central Government on each of the stock exchange by such number of persons not exceeding three as the Central Government may nominate in this behalf; and

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Union of India - Subsection

Section 4(2)(iii) in ﻿The Securities Contracts (Regulation) Act, 1956

Section 4(2)(iii) in The Securities Contracts (Regulation) Act, 1956