Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act] Securities And Exchange Board Of India - Subsection Section 36(2)(d) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018 (d)where the participant proposes change in control, it shall obtain prior approval of the Board for continuing to act as such after the change;