Securities And Exchange Board Of India - Subsection
Section 68(2) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(2)On and from the date of cancellation of the certificate, the depository or participant shall, with immediate effect, cease to carry on any activity as a depository or participant, and shall be subject to the directions of the Board with regard to the transfer of any records, documents or securities that may be in its custody or control, relating to its activities as depository or participant.
