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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 77(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(3)The balance seventy five per cent. of the consideration shall be paid at the time of allotment of equity shares pursuant to exercise of option against each such warrant by the warrant holder.