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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 84(1)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)a statement that if the shareholders entitled to receive the rights entitlements have neither received the original application forms nor they are in a position to obtain the duplicate form, they may make application in writing on a plain paper to subscribe to the rights issue along with a format 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;