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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(2)(e) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(e)unless it has entered into an agreement with a depository for materialisation of specified securities already issued or proposed to be issued;