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[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(1)(d) in The Securities Contracts (Regulation) Act, 1956

(d)such incidental, consequential and supplementary matters as may be necessary to give effect to any of the matters specified in clauses (a), (b) and (c).