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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(h) in The Securities Contracts (Regulation) Act, 1956

(h)the requirements which shall be complied with—
(A)by public companies for the purpose of getting their securities listed on any stock exchange;
(B)by collective investment scheme for the purpose of getting their units listed on any stock exchange;
(ha)the grounds on which the securities of a company may be delisted from any recognised stock exchange under sub-section (1) of section 21A;
(hb)the form in which an appeal may be filed before the Securities Appellate Tribunal under sub-section (2) of section 21A and the fees payable in respect of such appeal;
(hc)the form in which an appeal may be filed before the Securities Appellate Tribunal under section 22A and the fees payable in respect of such appeal;
(hd)the manner of inquiry under sub-section (1) of section 23-I;
(he)the form in which an appeal may be filed before the Securities Appellate Tribunal under section 23L and the fees payable in respect of such appeal;