Section 57(2)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

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Securities And Exchange Board Of India - Subsection

Section 57(2)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)the red-herring prospectus, shelf prospectus and prospectus shall contain:

(i)the disclosures specified in Schedule II of the Companies Act, 1956; and

(ii)the disclosures specified in Part A of Schedule VIII, subject to the provisions of Parts B and C thereof.