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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(ae) in Securities And Exchange Board Of India (Stock Brokers And Sub-Brokers) Regulations, 1992

(ae)[ "clearing member" means a person having clearing and settlement rights in any recognised clearing corporation and shall include any person having clearing and settlement rights on a commodity derivatives exchange: [Substituted by Notification No. No. SEBI/AD-NRO/GN-2015-16/017, dated 8.9.2015 (w.e.f. 23.10.1992).]