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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 79(8) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(8)Subject to the provisions of the pledge document, the pledgee may invoke the pledge and on such invocation, the depository shall register the pledgee as beneficial owner of such securities and amend its records accordingly.