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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(2)(r) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(r)[ "postal ballot" means a postal ballot as provided for under Rule 22 of the Companies (Management and Administration) Rules, 2014 made under the Companies Act, 2013.] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/33, dated 11.9.2018 (w.e.f. 23.9.2011).]