Securities And Exchange Board Of India - Subsection
Section 49(1) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(1)Every participant shall maintain the following records and documents, namely:-(a)records of all the transactions entered into with a depository and with a beneficial owner;(b)details of securities dematerialised, rematerialised on behalf of beneficial owners with whom it has entered into an agreement;(c)records of instructions received from beneficial owners and statements of account provided to beneficial owners; and(d)records of approval, notice, entry and cancellation of pledge or hypothecation, as the case may be.
