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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in Securities Contracts (Regulation) Rules, 1957

(1)Three months before the expiry of the period of recognition, a recognised stock exchange desirous of renewal of such recognition may make an application to the [Securities and Exchange Board of India] [Substituted for 'Central Government' by the Securities Contracts (Regulation) (Amendment) Rules, w.e.f. 23.12.1996.] in Form A.