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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3)(h) in Securities Contracts (Regulation) Rules, 1957

(h)to recommend or declare all returns and/or cash bonuses at least five days before the commencement of the closure of its transfer books or the record date fixed for the purpose and to advise the stock exchange in writing of all returns and/or cash bonuses recommended or declared immediately after a meeting of the board of the company has been held to finalise the same;