Section 75 in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
75. Reconciliation.
- The issuer or its agent shall reconcile the records of dematerialised securities with all the securities issued by the issuer, on a daily basis:Provided that where the State or the Central Government is the issuer of Government securities, the depository shall, on a daily basis, reconcile the records of the dematerialised securities.
