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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Depositories Act, 1996

(3)The Board shall not grant a certificate under sub-section (1) unless it is satisfied that the depository has adequate systems and safeguards to prevent manipulation of records and transactions:Provided that no certificate shall be refused under this section unless the depository concerned has been given a reasonable opportunity of being heard.