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[Cites 0, Cited by 0] [Section 158(6)] [Section 158] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 158(6)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)guidelines for determining the conversion price have been specified by the Reserve Bank of India in accordance with which the conversion price shall be determined and which shall be in compliance with the applicable provisions of the Companies Act, 2013;