Section 8(7) in Securities Contracts (Regulation) Rules, 1957
(7)[ Any provident fund represented by its trustees, of an exempted establishment under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952), shall also be eligible to be elected as a member of a stock exchange.] [Inserted by Notification No. G.S.R. 682(E), dated 19.9.2014 (w.e.f. 21.2.1957).]
