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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 73(1)(e) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(e)the identity of the proposed allottees, the percentage of post preferential issue capital that may be held by them and change in control, if any, in the issuer consequent to the preferential issue;