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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(1)(ii) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(ii)if such specified securities are acquired in terms of the scheme under sections 391-394 of the Companies Act, 1956, as approved by a High Court, by promoters in lieu of business and invested capital that had been in existence for a period of more than one year prior to such approval;