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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 58(9) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(9)After amending its records under sub-regulation (8) the depository shall immediately inform the participants of the pledgor and pledgee of the change who in turn shall make the necessary changes in their records and inform the pledgor and pledgee respectively.