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Depositories Act, 1996 9. Securities in depositories to be in fungible form (1) All securities held by a depository shall be dematerialized and shall be in a fungible form. 2 [(2) Nothing contained in sections 153, 153A, 153B, 187B, 187C and 372 of the Companies Act, 1956 (1 of 1956), shall apply to a depository in respect of securities held it on behalf of the beneficial owners.]    |
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