Securities And Exchange Board Of India - Subsection
Section 17(a) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(a)the circumstances under which the [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] will accept or release securities [goods] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).], [assets or documents] [Inserted by Notification No. 11/LC/GN/15/2008/130775, dated 4.7.2008 (w.e.f. 16.5.1996).] from the custody account;
