Securities and Exchange Board of India Act, 1992

PART II

Amendments to the Securities Contracts (Regulation) Act, 1956

(42 OF 1956)

1.Section 2 in clause (h) for sub-clause (ii) substitute the following

(ii) Government securities

(iia) such other instruments as may be declared by the Central Government to be securities and

2.Section 6

(i) in sub-section (1) for Central Government substitute Securities and Exchange Board of India;

(ii) in sub-section (2) for by the Central Government substitute by the Securities and Exchange Board of India.

3.Section 9 for Central Government wherever it occurs substitute Securities and Exchange Board of India

4 Section 10 for Central Government wherever it occurs substitute Securities and Exchange Board of India

5.Section 17 for Central Government wherever it occurs substitute Securities and Exchange Board of India

6.Section 21 for Central Government wherever it occurs substitute Securities and Exchange Board of India

7.Section 22A in sub-section (3) for clause (b) substitute the following
(b) that the transfer of the securities is in contravention of any law or rules made thereunder or any administrative instructions or conditions of listing agreement laid down in pursuance of such laws and rules."

8.In sub-section (2) of section 23 for Central Government under section 21 or section 22 substitute Securities and Exchange Board of India under section 21 or the Central Government under section 22

9.After section 29 insert the following :-

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