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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 60(3) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(3)During the course of an inspection or investigation, the depository, a participant, a beneficial owner, an issuer or its agent against whom the inspection or investigation is being carried out shall be bound to discharge his obligation as provided in regulation 61.