Securities And Exchange Board Of India - Subsection
Section 7(d) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(d)[ the sponsor shall, at all times, hold at least fifty one per cent. of the equity share capital of the depository.] [Substituted by Notification No. 11/LAD/GN/2008/20494, dated 17.3.2008]
