Securities And Exchange Board Of India - Subsection
Section 40(11) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(11)In addition to transfer of securities, the provisions of this regulation shall also apply to the following :(a)deletion of name of the deceased holder(s) of securities, where the securities are held in the name of two or more holders of securities ;(b)transmission of securities to the legal heir(s), where deceased holder of securities was the sole holder of securities;(c)transposition of securities, when there is a change in the order of names in which physical securities are held jointly in the names of two or more holders of securities.
