Section 43 in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012
43. Submission of annual financial statements and returns.
(1)Every recognised stock exchange and recognised clearing corporation shall furnish to the Board its annual financial statements and returns as per rule 17 and 17A of the rules.(2)The records as per sub-regulation (1) with respect to preceding financial year shall be furnished to the Board by the thirtieth of September of every year.
