Securities And Exchange Board Of India - Subsection
Section 8(6) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(6)[ A custodian holding a certificate of registration as on the date of commencement of the Securities and Exchange Board of India (Custodian of Securities) (Amendment) Regulations, 2018, may provide custodial services in respect of goods only after taking prior approval of the Board.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).]
