Legal Document View

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
[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 73(1)(f) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(f)an undertaking that the issuer shall re-compute the price of the specified securities in terms of the provision of these regulations where it is required to do so;