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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(i) in The Companies (Compromises, Arrangements and Amalgamations) Rules, 2016

(i)whose securities market regulator is a signatory to International Organization of Securities Commission's Multilateral Memorandum of Understanding (Appendix A Signatories) or a signatory to bilateral Memorandum of Understanding with SEBI, or