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[Cites 0, Cited by 1] [Section 23(1)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1)(e) in The Securities Contracts (Regulation) Act, 1956

(e)owns or keeps a place other than that of a recognised stock exchange which is used for the purpose of entering into or performing any contracts in contravention of any of the provisions of this Act and knowingly permits such place to be used for such purposes; or