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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(m) in Securities Contracts (Regulation) Rules, 1957

(m)Certified copies of-
(i)[ acknowledgement card or the receipt of filing offer document with the Securities and Exchange Board of India;] [Substituted by the Securities Contracts (Regulation) (Amendment) Rules, 1996, w.e.f. 23.12.1996. Prior to its substitution, sub-clause (i), read as under: (i) letters of consent of the Controller of Capital Issues.]
(ii)agreements, if any, with the Industrial Finance Corporation, Industrial Credit and Investment Corporation and similar bodies.