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[Cites 0, Cited by 0] [Section 19A(3)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(3)(a) in Securities Contracts (Regulation) Rules, 1957

(a)which has public shareholding below ten per cent, on the date of commencement of the Securities Contracts (Regulation) (Second Amendment) Rules, 2010 shall increase its public shareholding to at least ten per cent, in the manner specified by the Securities and Exchange Board of India, within a period of three years from the date of such commencement;