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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(1)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)all its specified securities held by the promoters are in dematerialised form prior to filing of the offer document;