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[Cites 0, Cited by 0] [Section 113(5)] [Section 113] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 113(5)(I) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(I)For the purpose of this regulation, promoters' contribution shall be computed on the basis of the postissue expanded capital: