Section 20(1)(e) in Securities Contracts (Regulation) Rules, 1957

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Union of India - Subsection

Section 20(1)(e) in Securities Contracts (Regulation) Rules, 1957

(e)A statement showing,-

(i)returns and cash bonuses, if any, paid during the last ten years (or such shorter period as the company has been in existence whether as a private or public company);

(ii)returns or interest in arrears, if any.

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Union of India - Subsection

Section 20(1)(e) in Securities Contracts (Regulation) Rules, 1957