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Comprehensive Risk Management Framework for National Commodity Derivatives Exchanges- (Securities and Exchange Board of India) (01 Oct 2015)

MANU/SDER/0004/2015

Capital Market

With effect from 28 September, 2015, all recognized associations under the Forward Contracts (Regulation) Act, 1952 are deemed to be recognized stock exchanges under the Securities Contracts (Regulation) Act, 1956. The step comes in light of an aligning and streamlining of the risk management framework across national commodity derivatives exchanges.

Relevant : Comprehensive Risk Management Framework for the Cash Market MANU/SSMD/0006/2005

Tags : RISK MANAGEMENT FORWARD CONTRACT STOCK EXCHANGE

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