Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

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

(r)to promptly notify the stock exchange-
(i)of any action which will result in the redemption, cancellation or retirement in whole or in part of any securities listed on the exchange,
(ii)of the intention to make a drawing of such securities, intimating at the same time the date of the drawing and the period of the closing of the transfer books (or the date of the striking of the balance) for the drawing,
(iii)of the amount of securities outstanding after any drawing has been made;