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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 58(1) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996

(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.