Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease  ||  Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act  ||  Gauhati HC Rejects Failed Candidates’ Challenge to Law Officers’ Appointment Procedures  ||  Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent  ||  P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010  ||  Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail  ||  Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit    

International Financial Services Centres Authority grants recognition to NSE IFSC Clearing Corporation Limited for one year- (International Financial Services Centres Authority) (26 May 2022)

MANU/NMIC/0151/2022

Commercial

The International Financial Services Centres Authority, having considered the application for grant of recognition under Regulation 12 of the International Financial Service Centres Authority (Market Infrastructure Institutions) Regulations, 2021 by NSE IFSC Clearing Corporation Limited, Unit No. 1202, Brigade International Financial Centre, 12th Floor, Building No. 14-A, Block 14, Zone-1, GIFT SEZ, Gandhinagar, Gujarat- 382355, and being satisfied that it would be in the interest of the trade, in the interest of securities market and also in the public interest to do so, hereby grants, in exercise of the powers conferred by section 12 of the International Financial Services Centres Authority Act, 2019 and section 4 read with sub-section (4) of section 8A of the Securities Contracts (Regulation) Act, 1956, recognition to said Clearing Corporation for one year, commencing on the 29th day of May, 2022 to 28th day of May, 2023 in respect of contracts in securities subject to the conditions stated herein below or as may be prescribed or imposed hereafter:

• The Clearing Corporation shall comply with conditions as specified by IFSCA from time to time.

Tags : IFSCA   RECOGNITION   NSE IFSC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved