Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] Securities And Exchange Board Of India - Subsection Section 78(3) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018 (3)If a shareholder makes an application both in an application form as well as on a plain paper, both applications are liable to be rejected.
