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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 54(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(3)The shareholders making application otherwise than on the application form shall not renounce their rights and shall not utilise the application form for any purpose including renunciation even if it is received subsequently.