Securities And Exchange Board Of India - Subsection
Section 74(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(2)If the allotment of specified securities is not completed within fifteen days from the date of special resolution, a flesh special resolution shall be passed and the relevant date for determining the price of specified securities under this Chapter will he taken with reference to the date of latter special resolution.
