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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(3) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2019

(3)Subject to the provisions of any other law for the time being in force, every designated depository participant shall preserve the books of accounts, physical or electronic records and documents specified in this regulation at all times.