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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in Securities Contracts (Regulation) Rules, 1957

(2)The amount of the fee shall be deposited in the nearest Government treasury or the nearest branch of the State Bank of India:Provided that at Bombay, Calcutta, Madras, Delhi and Kanpur, the amount shall be deposited in the Reserve Bank of India.