S.O. No. 573(E) In exercise of the powers conferred by section
29A of the Securities Contracts (Regulation) Act, 1956 (42 of
1956), the Central Government hereby directs that the powers
exercisable by it under sub-section (5) of section 4, section
7, section 8, section 11, section 12 and section 16 of the
said Act shall also be exercisable by the Securities and
Exchange Board of India.
F. No. 1(27)SE/92
NOTIFICATION DATED 13.09.1994
In exercise of the powers conferred by section 29A of the
Securities Contracts (Regulation) Act, 1956 (42 of 1956), the
Central Government hereby directs that the powers exercisable
by it under section 3, sub-sections (1), (2), (3) and (4) of
section 4, section 5, sub-section (2) of section 7A, section
13, sub-section (2) of section 18, section 22 and sub-section
(2) of section 28 of the Act shall also be exercisable by the
Securities and Exchange Board of India.
[Notification issued by Ministry of Finance, Department of Eco
nomic Affairs,
vide F.No. 1/57/SE/93 dated 13th September 1994]
