Section 31A(6)(a) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

[Cites 0, Cited by 0] [Section 31A(6)] [Section 31A] [Entire Act]

(a)immediately on such event, the recipient of such shares shall be classified as a promoter/ person belonging to the promoter group, as applicable.

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