Securities And Exchange Board Of India - Subsection
Section 5(1) in Securities and Exchange Board of India (Custodian) Regulations, 1996
(1)The Board may require the applicant to furnish such further information or clarification regarding matters relevant to the activities of a [custodian] [Substituted 'custodian of securities' by Notification No. SEBI/LAD-NRO/GN/2019/01, dated 1.1.2019 (w.e.f. 16.5.1996).] for the purpose of consideration of the application.
