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[Cites 0, Cited by 0] [Section 280(2)] [Section 280] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 280(2)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)the issuer has obtained an in-principle approval from the Main Board for listing of its entire specified securities on it.