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[Cites 0, Cited by 0] [Section 168] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 168(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(2)The specified securities allotted on a preferential basis shall not be transferable by the allottees till the trading approval is granted for such securities by all the recognised stock exchanges where the equity shares of the issuer are listed.