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[Cites 0, Cited by 0] [Section 45(11)] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(11)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)The names of the promoters or pre-issue shareholders from whom the specified securities were borrowed and the number of specified securities borrowed from each of them;