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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 55(1)(e) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(e)a statement that the applications can be directly sent by the shareholders entitled to apply against rights entitlements through registered post together with the application moneys to the issuer's designated official at the address given in the advertisement;