Securities And Exchange Board Of India - Subsection
Section 43(2) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(2)Where the issuer has appointed a Registrar to the Issue or Share Transfer Agent, who has been granted certificate of registration by the Board under sub-section (1) of section 12 of the Act, the depository shall enter into a tripartite agreement with the issuer and the Registrar to the Issue or Share Transfer Agent, as the case may be, in respect of the securities to be declared by the depository as eligible to be held in dematerialised form.
