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Securities And Exchange Board Of India - Section

Section 50 in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

50. Manner of keeping records.-

Where records are kept electronically by the participant, it shall ensure that the integrity of the data processing systems is maintained at all times and take all precautions necessary to ensure that the records are not lost, destroyed or tampered with and in the event of loss or destruction, ensure that sufficient back up of records is available at all times at a different place.