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[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 90(2)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)Full allotment to those eligible shareholders who have applied for their rights entitlement either in full or in part and also to the renouncee(s), who has/have applied for the specified securities renounced in their favour, in full or in part, as adjusted for fractional entitlement