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[Cites 0, Cited by 2] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(b) in The Securities Contracts (Regulation) Act, 1956

(b)any convertible bond or share warrant or any option or right in relation thereto, in so far as it entitles the person in whose favour any of the foregoing has been issued to obtain at his option from the company or other body corporate, issuing the same or from any of its shareholders or duly appointed agents‟ shares of the company or other body corporate, whether by conversion of the bond or warrant or otherwise, on the basis of the price agreed upon when the same was issued.