Section 26(7)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

[Cites 0, Cited by 0] [Section 26(7)] [Section 26] [Entire Act]

(a)adequate disclosures are made in the financial statements as required to be made by the issuer as per Schedule VI of the Companies Act, 1956;

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