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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(a) in Securities and Exchange Board of India (Custodian) Regulations, 1996

(a)it shall not commence any 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).] unless it fulfils the capital requirement specified in regulation 7;