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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(1)(c) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(c)specified securities allotted to promoters during the preceding one year at a price less than the issue price, against funds brought in by them during that period, in case of an issuer formed by conversion of one or more partnership firms, where the partners of the erstwhile partnership firms are the promoters of the issuer and there is no change in the management: