Securities And Exchange Board Of India - Subsection
Section 93(2) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(2)The depository shall conduct inspection of the records of the issuers or agents, as the case may be to ensure that the records of dematerialised securities are reconciled with all the securities issued by the issuer and submit its report to the Board if there is failure by the issuers or agents in such reconciliation of records.
