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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 35(x) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(x)a registrar to an issue or share transfer agent who has a minimum net worth of rupees ten crores and who has been granted a certificate of registration by the Board under sub-section (1) of section 12 of the Act;