Bilateral Netting of Qualified Financial Contracts Act, 2020
अर्हित वित्तीय संविदा द्विपक्षीय नेटिंग अधिनियम, 2020
An Act to ensure financial stability and promote competitiveness in Indian financial markets by providing enforceability of bilateral netting of qualified financial contracts and for matters connected therewith or incidental thereto.
- Act number
- Act 30 of 2020
- Year
- 2020
- Enacted on
- 28-09-2020
- In force from
- 28-09-2020
- Jurisdiction
- Central Act (India)
- Subjects
- Banking And Finance
Read the full text of Bilateral Netting of Qualified Financial Contracts Act, 2020 section by section on LawLens.
Official source: India Code