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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 55(1)(d) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(d)a format to enable the shareholders entitled to apply against their rights entitlements, to make the application on a plain paper specifying therein necessary particulars such as name, address, ratio of rights issue, issue price, number of equity shares held, ledger folio numbers, depository participant ID, client ID, number of equity shares entitled and applied for, additional shares if any, amount to be paid along with application, and particulars of cheque, etc. to be drawn in favour of the issuer's account.