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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 94(4) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(4)The stock exchange(s) shall bring the observations or objections,as the case may be, to the notice of Court or Tribunal at the time of approval of the scheme of arrangement.