Section 53A in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
53A. [ Manner of handling share registry work.- [Inserted by S.O. 1014(E), dated 2.9.2003]
All matters relating to transfer of security, maintenance of records, holders of security, handling of physical security and establishing connectivity with the depositories shall be handled and maintained at a single point i.e., either in-house by the issuer or a share transfer agent registered with the Board.
