Securities And Exchange Board Of India - Subsection
Section 58(6) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(6)The entry of pledge made under sub-regulation (3) may be cancelled by the depository if the pledgor or the pledgee makes an application to the depository through its participant:Provided that no entry of pledge shall be cancelled by the depository with the prior concurrence of the pledgee.
