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THE SECURITIES CONTRACTS (REGULATION) ACT, 1956 
(ACT NO.42 OF 1956)
An Act to prevent undesirable transactions in securities by regulating the business of dealing therein, 1 [***] by providing for certain other matters connected therewith. 
Be it enacted by Parliament in the Seventh Year of the Republic of India as follows: 
 
  • Preliminary 
  • Recognised Stock Exchanges 
  • Contracts And Options In Securities 
  • Listing Of Securities Of Public Companies 
  • Penalties And Procedures 
  • Miscellaneous 


  • [AS AMENDED UPTO 03/01/2000]