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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(1)(iv) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(iv)the applicant submits an undertaking that it does not maintain any outstanding bearer shares and it would not issue bearer shares in future.