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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(1)(h) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(h)the entire shareholding of the promoter group of the issuer is held in dematerialised form on the reference date.