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[Cites 0, Cited by 1] [Section 9A(1)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(1)(b) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992

(b)arising out of transactions in securities entered into after the 1st day of April, 1991, and on or before the 6th day of June, 1992, in which a person notified under sub-section (2) of section 3 is involved as a party, broker, intermediary or in any other manner.