Section 9A(5)(b) in The Companies (Prospectus and Allotment of Securities) Rules, 2014

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Union of India - Subsection

Section 9A(5)(b) in The Companies (Prospectus and Allotment of Securities) Rules, 2014

(b)it maintains security deposit, at all times, of not less than two years fees with the depository and registrar to an issue and share transfer agent, in such form as may be agreed between the parties; and

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Union of India - Subsection

Section 9A(5)(b) in The Companies (Prospectus and Allotment of Securities) Rules, 2014