Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] Union of India - Subsection Section 39(6) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012 (6)The corpus of the Fund shall be adequate to meet the settlement obligations arising on account of failure of clearing member(s).
