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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 95(c) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(c)debarring any depository, any shareholder of such depository, or any associate and agent of such shareholder, or any transferee of shares from such shareholder, or applicant(s), director(s) and key management personnel(s) of the depository from accessing the securities market and/or dealing in securities for such period as may be determined by the Board.