Central Government Act
Section 14(2) in The Securities Contracts (Regulation) Act, 1956
(2) Nothing in sub- section (1) shall be construed to affect the right of any person other than a member of the recognised stock exchange to enforce any such contract or to recover any sum under or in respect of such contract if such person had no knowledge that the transaction was in contravention of any of the bye- laws specified in clause (a) of sub- section (3) of section 9.