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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(2)(d) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(d)if any information previously submitted by the participant to the Board is found to be false or misleading in any material particular, or if there is any change in such information, the participant shall forthwith inform the Board in writing;