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[Cites 0, Cited by 0] [Section 158(1)] [Section 158] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 158(1)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)conversion of a loan or an option attached to convertible debt instruments in terms of sub-sections (3) and (4) of sections 81 of the Companies Act, 1956 or sub-section (3) and (4) of section 62 of the Companies Act, 2013, whichever is applicable;