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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(1)(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(d)if it has changed its name within the last one year, at least fifty per cent. of the revenue, calculated on a restated and consolidated basis, for the preceding one full year has been earned by it from the activity indicated by its new name.