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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] Securities And Exchange Board Of India - Subsection Section 45(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 (2)On satisfaction of conditions at sub-regulation (1), the listed entity shall file an application for name availability with Registrar of Companies.
