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Depositories Act, 1996 3. Certificate of commencement of business by depositories (1) No depository shall act as a depository unless it obtains a certificate of commencement of business from the Board. (2) A certificate granted under sub-section (1) shall be in such form as may be specified by the regulations. (3) The Board shall not grant a certificate under sub-section (1) unless it is satisfied that the depository has adequate systems and safeguards to prevent manipulation of records and transactions: PROVIDED that no certificate shall be refused under this section unless the depository concerned has been given a reasonable opportunity of being heard.    |
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