FORM B
(See rules 6 and 7)
Form of recognition by Government of India,
Ministry of Finance
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No. ............ | New Delhi, the 19......
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The Central Government, having considered the application
for recognition/renewal of recognition made under Section 3 of
the Securities Contracts (Regulation) Act, 1956 by
...................................... and being satisfied
that it would be in the interest of the trade and (name and
address of exchange)
also in the public interest so to do, hereby grants, in
exercise of the powers conferred by section 4 of the
Securities Contracts (Regulation) Act, 1956 recognition to the
said exchange under section 4 of the said Act for ......
year/years ending ...... 19........ on a permanent basis in
respect of contracts in securities subject to the conditions
stated herein below or as may be prescribed or imposed
hereafter.
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Seal of Ministry | Signature of Officer
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Note.-
Application for renewal of recognition shall be made so
as to reach the Central Government not less than three months
before the expiry of the period. (This certificate, will also
have to be published as a Notification in the Gazette of India
and also in the Official Gazette of the State in which
principal office of the recognised stock exchange is situate).
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