Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] Union of India - Subsection Section 23(1) in The Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012 (1)The governing board of every recognised stock exchange and recognised clearing corporation shall include:(a)shareholder directors;(b)public interest directors; and,(c)managing director.
