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[Cites 0, Cited by 0] [Section 9A(5)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(5)(a) in The Companies (Prospectus and Allotment of Securities) Rules, 2014

(a)it makes timely payment of fees (admission as well as annual) to the depository and registrar to an issue and share transfer agent in accordance with the agreement executed between the parties;