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[Cites 0, Cited by 2] [Section 11A] [Entire Act]

Union of India - Subsection

Section 11A(2) in The Securities and Exchange Board of India Act, 1992

(2)Without prejudice to the provisions of section 21 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956), the Board may specify the requirements for listing and transfer of securities and other matters incidental thereto.