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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)if the specified securities are locked-in in terms of clause (b) of regulation 16 and the pledge of specified securities is one of the terms of sanction of the loan.