Section 42 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
42. Security eligible for dematerialisation.
- The following securities shall be eligible for being held in dematerialised form in a depository : -(a)shares, scrips, stocks, bonds, debentures, debenture stock , Indian Depository Receipts or other marketable securities of a like nature in or of any incorporated company or other body corporate;(b)units of mutual funds, rights under collective investment schemes and venture capital funds, commercial paper, certificates of deposit, securitised debt, money market instruments, Government securities and unlisted securities shall also be similarly eligible for being held in dematerialised form in a depository;(c)any other security as may be specified by the Board from time to time, by way of a notification in the Official Gazette and subject to such conditions as it may deem fit to impose.
