FORM A
(See rules 3 and 7)
Application for recognition/renewal of recognition of a stock
exchange under section 3 of the Securities
Contracts (Regulation) Act, 1956
To,
____________________________
____________________________
____________________________
Subject:- Application for recognition/renewal of recognition
of a stock exchange under section 3 of the
Securities Contracts (Regulation) Act, 1956
Sir,
Pursuant to the Central Government Notification
No........ dated ....... / Certificate of recognition dated
.......... We /I on behalf of
...................................... being a stock exchange
(name and address of stock
exchange)
as defined in section 2 of the Securities Contracts
(Regulation) Act, 1956 hereby apply for recognition/renewal of
recognition for the purposes of the said Act in respect of
contracts in securities.
2. Four copies of the rules, memorandum and articles of
association relating in general to the constitution and
management of the stock exchange and four copies of the bye-
laws for the regulation and control of contracts in securities
are enclosed.
3. All the necessary information required in the Annexure to
this Form is enclosed. Any additional information will be
furnished as and when called for by the Central Government.
4. We/I on behalf of the said stock exchange hereby
undertake to comply with the requirements of section 4 of the
said Act and such other conditions and terms as may be
contained in the Certificate of Recognition or be prescribed
or imposed subsequently.
5. Treasury Receipt No. .......... dated ............ for
Rs. ............ is attached,
Yours faithfully,
Signature of applicant
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