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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3)(a) in Securities Contracts (Regulation) Rules, 1957

(a)
(i)that letters of allotment of units or any other instrument will be issued simultaneously and that, in the event of its being impossible to issue letters of regret at the same time, a notice to that effect will be inserted in the press so that it will appear on the morning after the letters of allotment have been posted;
(ii)that letters of right will be issued simultaneously;
(iii)that letters of allotment, acceptance or rights will be serially numbered, printed on good quality paper and, examined and signed by a responsible officer of the company and that whenever possible, they will contain the distinctive numbers of the units or any other instrument to which they relate;
(iv)that letters of allotment and renounceable letters of right will contain a proviso for splitting and that, when so required by the exchange, the form of renunciation will be printed on the back of or attached to the letters of allotment and letters of right;
(v)that letters of allotment and letters of right will state how the next payment of interest or return on the units or any other instrument will be calculated;