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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 74(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)In case of take-over or delisting or buy-back of its equity shares, the listed entity shall, while following the laws applicable in its home country, give equitable treatment to IDR holders vis-a-vis security holder in home country.