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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(c) in The Securities Contracts (Regulation) Act, 1956

(c)the submission to the Securities and Exchange Board of India by the clearing house as soon as may be after each periodical settlement of all or any of the following particulars as the Securities and Exchange Board of India may, from time to time, require, namely:—
(i)the total number of each category of security carried over from one settlement period to another;
(ii)the total number of each category of security, contracts in respect of which have been squared up during the course of each settlement period;
(iii)the total number of each category of security actually delivered at each clearing;