Section 42(2)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(2)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)shareholders (other than promoters) of:

(i)listed promoting companies, in the cast of a new issuer; and

(ii)-listed group companies, in the case of an existing issuer: