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[Cites 0, Cited by 0] [Section 183(3)] [Section 183] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 183(3)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)it has made an application to one or more stock exchanges to seek an in-principle approval for listing of the IDRs on such stock exchanges and has chosen one of them as the designated stock exchange, in terms of Schedule XIX;