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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(j) in Securities Contracts (Regulation) Rules, 1957

(j)A brief history of the Company since its incorporation giving details of its activities including any re-organisation, reconstruction or amalgamation, changes in its capital structure (authorised, issued and subscribed) and debenture borrowings, if any, and the performance of other collective investment schemes of the company.