Securities And Exchange Board Of India - Subsection
Section 83(1) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(1)Subject to the provisions of applicable laws in force, a depository may apply for listing of its securities on a recognised stock exchange if,(a)it is compliant with the provisions of these regulations particularly those relating to ownership and governance;(b)it has completed three years of continuous depository operations immediately preceding the date of application of listing; and(c)it has obtained approval of the Board.
