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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 79(9) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(9)After amending its records under sub-regulation (8) the depository shall immediately inform the participants of the pledger and pledgee of the change who in turn shall make the necessary changes in their records and inform the pledger and pledgee respectively.