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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 79(3) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(3)Within fifteen days of receipt of the application, the depository shall after concurrence of the pledgee through its participant, create and record the pledge and send an intimation of the same to the participants of the pledger and the pledgee.