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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 59(d) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(d)to ascertain whether the systems, procedures and safeguards being followed by a depository, participant, beneficial owner, issuer or its agent are adequate;