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Union of India - Section

Section 44D in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

44D. [ Obligation of Clearing Corporation in Commodity Derivatives. [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/04, dated 2.4.2018 (w.e.f. 20.6.2012).]

- Every recognised clearing corporation providing clearing and settlement services for commodity derivatives shall ensure guarantee for settlement of trades including good delivery.]]