Securities And Exchange Board Of India - Subsection
Section 29(1) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(1)Every depository shall enter into an agreement with the issuer in respect of securities debt, money market instruments, Government Securitites and unlisted securities shall also be similarly eligible for being held in dematerialised form in a depository.[Provided that no agreement shall be required to be entered intowhere depository itself is an issuer of securities.] [Inserted by S.O. 640(E), dated 5.9.1997]
