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Securities and Exchange Board of India Bars Transfer of Client Securities to Accounts of Brokers - (26 Feb 2020)

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Securities and Exchange Board of India has banned the transfer of client securities to Demat accounts of trading and clearing members. The Board further stated that the brokers can accept collateral from clients in the form of securities only by way of margin pledge created in the depository system.

Tags : SECURITIES AND EXCHANGE BOARD OF INDIA   TRANSFER OF CLIENT SECURITIES TO ACCOUNTS OF BROKERS  

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