Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77A] [Entire Act] Securities And Exchange Board Of India - Subsection Section 77A(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018 (1)The rights entitlements shall be credited to the demat account of the shareholders before the date of opening of the issue.
