Securities And Exchange Board Of India - Subsection
Section 15(a) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(a)the [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] shall remain responsible in all respects to its client for safekeeping of the [goods or] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] gold kept with such other person, including any associated risks;
