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[Cites 0, Cited by 0] [Section 230(1)] [Section 230] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 230(1)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)it has made an application to one or more SME exchanges for listing of its specified securities on such SME exchange(s) and has chosen one of them as the designated stock exchange, in terms of Schedule XIX;