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[Cites 0, Cited by 0] [Section 223(1)] [Section 223] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 223(1)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)a statement that if the eligible IDR holders have neither received the original application forms nor they are in a position to obtain the duplicate forms, they may make application in writing on a plain paper to subscribe to the rights issue;