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[Cites 0, Cited by 0] [Section 280(2)] [Section 280] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 280(2)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)the shareholders of the issuer have approved the migration by passing a special resolution through postal ballot wherein the votes cast by shareholders other than promoters in favour of the proposal amount to at least two times the number of votes cast by shareholders other than promoter shareholders against the proposal;