Section 20(2)(a) in Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2018

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

(a)such person has a general reputation and record of fairness and integrity, including but not limited to-

(i)financial integrity;

(ii)good reputation and character; and

(iii)honesty;

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