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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 58(11) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(11)No transfer of security in respect of which a notice or entry of pledge or hypothecation is in force shall be effected by a participant without the concurrence of the pledgee or the hypothecatee as the case may be.]