Securities And Exchange Board Of India - Subsection
Section 79(12) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(12)No transfer of security in respect of which a notice or entry of pledge or hypothecation is in force shall be effected by a participant without the concurrence of the pledgee or the hypothecatee, as the case may be.[Explanation. - For the purpose of these regulations, "pledge" includes re-pledge of securities for margin and/ or settlement obligations of the client or such other purposes as specified by the Board from time to time.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/04, dated 21.2.2020 (w.e.f. 3.10.2018).]
