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[Cites 0, Cited by 1] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(c) in The Securities Contracts (Regulation) Act, 1956

(c)all such property of the recognised stock exchange as the person or persons appointed under sub-section (1) may, by order in writing, specify in this behalf as being necessary for the purpose of enabling him or them to carry on the business of the stock exchange, shall vest in such person or persons.