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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4)(a) in Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2018

(a)be a shareholder or an associate of a shareholder of a recognised stock exchange or recognised clearing corporation or shareholder of an associate of a recognised stock exchange or recognised clearing corporation, as the case may be;