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] [Entire Act] Securities And Exchange Board Of India - Section Section 56 in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009 56. Utilisation of funds raised in rights issue. - The issuer shall utilise funds collected in rights issues after the finalisation of e basis of allotment.
