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SC: Futures & Options Investors Cannot Recover Trading Losses From Professional Clearing Members - (07 Sep 2026)

CAPITAL MARKET

Supreme Court has held that investors in the Futures and Options segment cannot claim reimbursement of trading losses from Professional Clearing Members, whose role is confined to facilitating the clearing and settlement of trades.

Tags : FUTURES & OPTIONS INVESTORS; TRADING LOSSES; PROFESSIONAL CLEARING MEMBERS  

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