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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(2) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(2)A participant shall register the transfer of securities to or from a beneficial owner's account only on receipt of instructions from the beneficial owner and thereafter confirm the same to the beneficial owner in a manner as specified by the depository in its bye-laws.