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

Securities And Exchange Board Of India - Subsection

Section 79(1) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(1)If a beneficial owner intends to create a pledge on a security owned by him he shall make an application to the depository through the participant who has his account in respect of such securities.