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[Cites 0, Cited by 0] [Section 183(2)] [Section 183] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 183(2)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)issuer shall ensure that the underlying equity shares against which IDRs are issued have been or will be listed in its home country before listing of IDRs in stock exchange(s).