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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 84(1)(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(d)a statement that the applications can be directly sent by the shareholders through registered post together with the application monies to the issuer's designated official at the address given in the advertisement;