Securities And Exchange Board Of India - Subsection
Section 8(4) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(4)A custodian of securities holding a certificate of registration as on the date of commencement of the Securities and Exchange Board of India (Custodian of Securities) (Amendment) Regulations, 2006 mayProvide custodial services in respect of gold or gold related instruments of a mutual fund only after taking prior approval of the Board.]
