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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(f) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(f)if any information previously submitted by the depository or the applicant to the Board is found to be false or misleading in any material particular, or if there is any change in such information, the depository shall forthwith inform the Board in writing;