No. SEBI/LAD-NRO/GN/2019/31.—The Securities and Exchange Board of India, having considered the application for renewal of recognition made under Section 3 of the Securities Contracts (Regulation) Act, 1956 by Metropolitan Stock Exchange of India Limited, having its registered office at 4th Floor, Vibgyor Tower, Plot No C 62, G Block, Bandra Kurla Complex (BKC), Bandra (E), Mumbai – 400 098 and being satisfied that it would be in the interest of trade and also in the public interest so to do, hereby grants, in exercise of the powers conferred under Section 4 of the Securities Contracts (Regulation) Act, 1956, renewal of recognition to the said Exchange under Section 4 of the said Act for a period of one year commencing on the 16th day of September, 2019 and ending on the 15th day of September, 2020 in respect of contracts in securities subject to the conditions stated hereinbelow or as may be prescribed or imposed hereafter:

• The Exchange shall comply with conditions as may be prescribed by SEBI from time to time.


[Notification dt. 13-09-2019]

Securities and Exchange Board of India

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