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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(1)(d) in Securities and Exchange Board of India (Custodian) Regulations, 1996

(d)to investigate suo motu into the affairs of 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).] in the interest of the securities market or in the interest of investors.