Section 2(1)(o) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

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Union of India - Subsection

Section 2(1)(o) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012

(o)"recognised clearing corporation" means a clearing corporation which is recognised by the Board under section 4 read with section 8A of the Act;

(oa)[ [***] [Inserted by Notification No. SEBI/LAD-NRO/GN/2015-16/016, dated 8.9.2015 (w.e.f. 20.6.2012).]]