Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(1)(b) in Securities and Exchange Board of India (Custodian) Regulations, 1996

(b)the applicant has the necessary infrastructure, including adequate office space, vaults for safe custody of securities and computer systems capability, required to effectively discharge his activities as [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).];
(ba)[ the applicant has the requisite approvals under any law for the time being in force, in connection with providing custodial services in respect of [goods of a client or] [Inserted by Notification S.O No. 39(E), dated 12.1.2006 (w.e.f. 16.5.1996).] gold or gold related instruments of a mutual fund [or title deeds of a real estate assets held by a real estate mutual funds scheme] [Inserted by Notification No. 11/LC/GN/15/2008/130775, dated 4.7.2008 (w.e.f. 16.5.1996).], where applicable;]