Section 44B in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
44B. Right of Clearing Corporation.
- The right of recognised clearing corporation(s) to recover the dues from its clearing members, arising from the discharge of their clearing and settlement functions, from the collaterals, deposits and the assets of the clearing members, shall have priority over any other liability of or claim against the clearing members.]
