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[Cites 0, Cited by 0] [Section 226(1)] [Section 226] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 226(1)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)there are no pending show-cause notices or prosecution proceedings against the issuer or its promoters, where applicable, or whole time directors on the reference date by the Board or the regulatory authorities in its home country restricting them from accessing the capital markets; and