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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(1)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)it has net tangible assets of at least three crore rupees in each of the preceding three full years (of twelve months each), of which not more than fifty per cent. are held in monetary assets: