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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(1)The contribution to the Fund as specified in regulation 39 shall be made by the recognised stock exchange, the recognised clearing corporation and the clearing members, in the manner as may be specified by the Board from time to time.