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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(b) in Securities Contracts (Regulation) Rules, 1957

(b)[ (i) At least twenty five per cent. of each class or kind of equity shares or debentures convertible into equity shares issued by the company was offered and allotted to public in terms of an offer document; or
(ii)At least ten per cent of each class or kind of equity shares or debentures convertible into equity shares issued by the company was offered and allotted to public in terms of an offer document if the post issue capital of the company calculated at offer price is more than four thousand crore rupees: