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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 59(1) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(1)Separate accounts shall be opened by every participant in the name of each of the beneficial owners and the securities of each beneficial owner shall be segregated, and shall not be mixed up with the securities of other beneficial owners or with the participant's own securities.