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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 69(2)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)Pre and post arrangement share holding pattern and Capital Structure in case of any corporate restructuring like mergers/amalgamations