Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 102] [Entire Act] Securities And Exchange Board Of India - Subsection Section 102(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018 (c)if the issuer or any of its promoters or directors is a wilful defaulter ;
