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[Cites 0, Cited by 0] [Section 87D] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 87D(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)Unless the terms of issue provide otherwise, the listed entity shall not select any of its listed security receipts for payments otherwise than on pro rata basis or by lot and shall promptly submit to the stock exchange(s) the details thereof.