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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36(2)(f) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(f)the participant shall redress the grievances of beneficial owners within thirty days of the date of the receipt of the complaint and keep the depository informed about the number and the nature of redressals; and