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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(2)(vi) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(vi)a bilateral or multilateral financial institution approved by the Central Government, may acquire or hold, either directly or indirectly, either individually or together with persons acting in concert, upto fifteen percent of the paid up equity share capital of a Depository.