Bare Act - The Securities Contract (Regulation) Act, 1956

CONTENTS
Sections	Particulars
	Preamble
1	Short title, extent and commencement.
2	Definitions.
3	Application for recognition of stock exchanges.
4	Grant of recognition to stock exchanges.
5	Withdrawal of recognition.
6	Power of Central Government to call for periodical returns.
7	Annual reports to be furnished to Central Government by stock exchange.
7A	Power to recognised stock exchange to make rules restricting voting.
8	Power to Central Government to Direct rules to be made or to make rule.
9	Power of recognised stock exchanges to make Bye-Laws.
10	Power of securities and exchange board of India to make or Amend Bye-Laws.
11	Power of Central Government to supersede governing body of a recognised.
12	Power to suspend business of recognised stock exchanges.
13	Contracts in notified areas illegal in certain circumstances.
13A	Additional trading floor.
14	Contracts in notified areas to be void in certain circumstances.
15	Members may not act as principals in certain circumstances.
16	Power to prohibit contracts in certain cases.
17	Licensing of dealers in securities in certain areas.
18	Exclusion of spot delivery contracts from sections 13,14,15 and 17.
19	Stock exchanges other than recognised stock exchanges prohibited.
20	Prohibition of options in securities.
21	Conditions for listing.
22	Right of appeal against refusal of stock exchanges to list securities.
22A	Free Transferability and registration of transfers of listed securities.
23	Penalties.
24	Offences by Companies.
25	Certain offences to be cognizable.
26	Jurisdiction to try offences under this Act.
27	Title to Dividends.
28	Act not to apply in certain cases.
29	Protection of action taken in good faith.
29A	Power to delegate.
30	Power to make rules.
31	Repeals.