Securities And Exchange Board Of India - Subsection
Section 73(1) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(1)Every depository shall establish and maintain an Investor Protection Fund for the protection of interest of beneficial owners:Provided that this Fund shall not be used by the depository for the purpose of indemnifying the beneficial owner under section 16 of the Depositories Act, 1996.
