Payment and Settlement Systems Act, 2007
34. Act not to apply to stock ex-changes or clearing corporations of stock ex-changes. -
Nothing contained in this Act shall apply to stock exchanges or the clearing corporations of the stock exchanges.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Payment and Settlement Systems Act, 2007 34. Act not to apply to stock ex-changes or clearing corporations of stock ex-changes. - Nothing contained in this Act shall apply to stock exchanges or the clearing corporations of the stock exchanges. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
