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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 59(2)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)after complying with the provisions of Companies Act, 2013 including approval of the consent of requisite majority of holders of that class of securities.