Securities And Exchange Board Of India - Subsection
Section 43(1) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(1)Either on the issuer or on the investor exercising an option to hold his securities with a depository in dematerialised form, the issuer shall enter into an agreement with the depository to enable the investor to dematerialise the securities:Provided that no agreement shall be required to be entered into where the depository itself is an issuer of securities:Provided further that no such agreement shall be required to be entered into where the State or the Central Government is the issuer of Government securities.
