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[Cites 0, Cited by 0] [Section 52(6)] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(6)(c) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(c)securities premium account balance (if redemption of redeemable preference share is to be done at a premium, such premium may be appropriated from securities premium account):