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[Cites 0, Cited by 0] [Section 58(6)] [Section 58] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 58(6)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)in a rights issue, by an applicant who:
(i)holds the shares of the issuer in dematerialised form as on the record date and has applied for entitlements and/or additional equity shares in dematerialised form;
(ii)has not renounced his entitlements in full or in part;
(iii)is not a renounce;
(iv)who is applying through blocking of funds in a bank account with the Self Certified Syndicate Bank.