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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 73(2) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(2)Every depository shall credit five percent or such percentage as may be specified by the Board, of its profits from depository operations every year to the Investor Protection Fund.