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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(6) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(6)If approval under sub-regulation (2) is not granted by the Board to any person, such person shall forthwith divest his entire shareholding in the depository.