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[Cites 0, Cited by 0] [Section 9A(3)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(3)(b) in The Companies (Prospectus and Allotment of Securities) Rules, 2014

(b)who subscribes to any securities of an unlisted public company (whether by way of private placement or bonus shares or rights offer) on or after 2nd October, 2018 shall ensure that all his existing securities are held in dematerialized form before such subscription.