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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 58(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)The listed entity shall send proxy forms to holders of non convertible debt securities and non-convertible redeemable preference shares which shall be worded in such a manner that holders of these securities may vote either for or against each resolution.