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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 72(1)(c) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(c)the issuer is in compliance with the conditions for continuous listing of equity shares as specified in the listing agreement with the recognised stock exchange where the equity shares of the issuer are listed;