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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

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

(k)to forward to the stock exchange as soon as they are issued, copies of all other notices and circulars sent to the shareholders including proceedings of ordinary and extraordinary general meetings of the company and to file with the stock exchange certified copies of resolutions of the company as soon as such resolutions become effective;