Securities And Exchange Board Of India - Subsection
Section 98(2) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(2)Notwithstanding such repeal, anything done or any action taken or purported to have been taken or contemplated under the repealed regulations before the commencement of these regulations shall be deemed to have been done or taken or commenced or contemplated under the corresponding provisions of these regulations.
