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[Cites 0, Cited by 0] [Section 158(6)] [Section 158] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 158(6)(e) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(e)the applicable provisions of the Companies Act, 2013 are complied with, including the requirement of a special resolution.