Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] Securities And Exchange Board Of India - Subsection Section 66(5) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018 (5)Subject to the provisions of any other law, the participant shall preserve records and documents for a minimum period of eight years.
