Securities And Exchange Board Of India - Subsection
Section 8(3) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(3)The Board shall thereafter grant a certificate in Form B to the applicant on receipt of the registration fee.[Provided that the Board may restrict the certificate of registration to providing custodial services either in respect of securities or [goods of a client or] [Inserted by Notification S.O No. 39(E), dated 12.1.2006 (w.e.f. 16.5.1996).] in respect of gold or gold related instruments of a [mutual fund] [Substituted 'client' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] [or title deeds of real estate assets held by a real estate mutual fund scheme] [Inserted by Notification No. 11/LC/GN/15/2008/130775, dated 4.7.2008 (w.e.f. 16.5.1996).].
