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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(1)(i) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(i)the depository has made adequate arrangements including insurance for indemnifying the beneficial owners for any loss that may be caused to such beneficial owners by the wrongful act, negligence or default of the depository or its participants or of any employee of the depository or participant; and