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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(h) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(h)"composite issue" means an issue of specified securities by a listed issuer on public-cum-rights basis, wherein [lie idiom-writ in both public issue and rights issue is proposed to be made simultaneously: