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[Cites 0, Cited by 0] [Section 31A(3)] [Section 31A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31A(3)(iii) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(iii)the request of the promoter(s) seeking re-classification shall be approved in the general meeting by an ordinary resolution in which the promoter(s) seeking re-classification and persons related to the promoter(s) seeking re-classification shall not vote to approve such re-classification request.