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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 222] [Entire Act] Securities And Exchange Board Of India - Subsection Section 222(4) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018 (4)Where any eligible IDR holder makes an application on an application form as well as on plain paper, such application is liable to be rejected.
