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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(1)(g) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(g)in case of any penalty, pending litigation or proceedings, findings of inspections or investigations for which action may have been taken or is in the process of being taken by any regulator against a designated depository participant, the designated depository participant shall bring such information forthwith, to the attention of the Board, depositories and stock exchanges;