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[Cites 0, Cited by 0] [Section 52(6)] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(6)(e) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(e)breach of any covenants under the terms of the non convertible redeemable preference shares: