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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 40(6) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(6)The listed entity shall not decline to, register or acknowledge any transfer of shares, on the ground of the transferor(s) being either alone or jointly with any other person or persons indebted to the listed entity on any account whatsoever.