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[Cites 0, Cited by 0] [Section 26(7)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(7)(i) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(i)the accounts and the disclosures made are in accordance with the provisions of Schedule VI of the Companies Act, 1956;