Securities And Exchange Board Of India - Subsection
Section 23(2) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(2)For the purpose of determining whether an applicant, depository, its shareholder, director, key management personnel or a participant, is a 'fit and proper person' under these regulations, the criteria specified under regulation 20 of Securities Contracts (Regulation) (Stock exchanges and Clearing Corporations) Regulations, 2018, shall be applicable
