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[Cites 0, Cited by 89] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Securities and Exchange Board of India Act, 1992

(1)With effect from such date as the Central Government may, by notification, appoint, there shall be established, for the purposes of this Act, a Board by the name of the Securities and Exchange Board of India.