Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Securities And Exchange Board Of India - Section Section 41 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018 41. Depository to declare specific securities eligible. - Every depository shall, in its bye-laws, state the specific securities which are eligible for being held in dematerialised form in the depository.
