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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(6)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)if the specified securities offered for sale were acquired pursuant to any scheme approved by a High Court under sections 391-394 of the Companies Act, 1956, in lieu of business and invested capital which had been in existence for a period of more than one year prior to such approval.