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Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) (Amendment) Regulations, 2016- (Securities and Exchange Board of India) (11 Jan 2016)

MANU/SREG/0001/2016

Capital Market

The Securities and Exchange Board of India made amendments to the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2012. Amendments relate to primarily to Regulation 2(1)(b). The words “who holds” before “fifteen per cent” have been inserted; and words "or a company under the same management as of the first person" have been omitted.

Relevant : Securities Contracts (Regulation) (Stock Exchanges And Clearing Corporations) Regulations, 2012 MANU/SREG/0021/2012

Tags : SEBI STOCK EXCHANGE CLEARING CORPORATIONS AMENDMENT

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