Section 19(3)(a) in Securities Contracts (Regulation) Rules, 1957

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Union of India - Subsection

Section 19(3)(a) in Securities Contracts (Regulation) Rules, 1957

(a)

(i)that letters of allotment 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 securities 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 dividend on the securities will be calculated,

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Union of India - Subsection

Section 19(3)(a) in Securities Contracts (Regulation) Rules, 1957