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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4) in Securities Contracts (Regulation) Rules, 1957

(4)[ An application for listing shall be necessary in respect of the following:
(a)all new issues of any class or kind of securities of a company to be offered to the public;
(b)all further issues of any class or kind of securities of a company if such class or kind of securities of the company are already listed on a recognised stock exchange.]