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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 53(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(2)The equity shares reserved for the holders of fully or partially convertible debt instruments shall be issued at the time of conversion of such convertible debt instruments on the same terms on which the equity shares offered in the rights issue were issued.