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Depositories Act, 1996 PART VI Amendments to the Securities and Exchange Board of India Act, 1992 [15 of 19921] Amendments 1. In section 2, in sub-section (2), for the words, brackets and figures "the Securities Contracts (Regulation) Act, 1956 (42 of 1956)", the words, brackets and figures "the Securities Contracts (Regulation) Act, 1956 or the Depositories Act, 1996" shall be substituted. 2. In section 11, in sub-section (2), in clause (ba) for the words "depositories, custodians", the words "depositories, participants, custodians" shall be substituted. 3. In section l2, in sub-section (1A), for the words "depository, custodian", at both the places where they occur the words "depository, participant, custodian" shall be substituted. 4. In section l6, in sub-section (1), for the words "this Act", the words and figures "this Act or the Depositories Act, 1996" shall be substituted.    |
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