Securities And Exchange Board Of India - Subsection
Section 79(6) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(6)The entry of pledge made under sub-regulation (3) may be cancelled by the depository if pledger or the pledgee makes an application to the depository through its participant:Provided that no entry of pledge shall be cancelled by the depository without prior concurrence of the pledgee.
