Section 11A(1)(a) in The Securities And Exchange Board Of India (Amendment) Act, 2002

[Cites 0, Cited by 0] [Section 11A(1)] [Section 11A] [Entire Act]

Union of India - Subsection

Section 11A(1)(a) in The Securities And Exchange Board Of India (Amendment) Act, 2002

(a)specify, by regulations-

(i)the matters relating to issue of capital, transfer of securities and other matters incidental thereto; and

(ii)the manner in which such matters shall be disclosed by the companies;