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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 34(1) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(1)The Board may require the applicant, or the depository to which the applicant is to be admitted as a participant, to furnish such further information or clarification as may be considered necessary for the grant of a certificate of registration to the applicant.