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[Cites 0, Cited by 0] [Section 113(2)] [Section 113] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 113(2)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)in case of any issue of convertible securities which are convertible or exchangeable on different dates and if the promoters' contribution is by way of equity shares (conversion price being predetermined), such contribution shall not be at a price lower than the weighted average price of the equity share capital arising out of conversion of such securities.