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Securities and Exchange Board of India grants recognition to Metropolitan Clearing Corporation of India Limited- (Securities and Exchange Board of India) (28 Sep 2021)

MANU/SREG/0059/2021

Capital Market

The Securities and Exchange Board of India, having considered the application for grant of renewal of recognition under Regulation 12 of the Securities Contracts (Regulation) (Stock Exchanges and Clearing Corporations) Regulations, 2018 by Metropolitan Clearing Corporation of India Limited, Building A, Unit 205B, 2nd Floor, Agastya Corporate Park, Sunder Baug Lane, Kamani Junction, L.B.S Road, Kurla West, Mumbai - 400 070, Maharashtra, India 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 so to do, hereby grants, in exercise of the powers conferred by section 4 read with sub-section (4) of section 8A of the Securities Contracts (Regulation) Act, 1956, recognition to the said clearing corporation for one year commencing on the 3rdday of October, 2021 and ending on the 2ndday of October, 2022 subject to the conditions stated herein below or as may be prescribed or imposed hereafter:

The Clearing Corporation shall comply with conditions specified by SEBI from time to time.

Tags : RECOGNITION   GRANTS   SPECIFIED CONDITIONS  

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