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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3)(r) in Securities Contracts (Regulation) Rules, 1957

(r)to promptly notify the stock exchange-
(i)of any action which will result in the redemption, cancellation or retirement in whole or in part of any unit/other instrument listed on the exchange;
(ii)of the intention to make a drawing of such unit/other instrument intimating at the same time the date of the drawing and the period of the closing of the transfer books (or the date of the striking off the balance) for the drawing;
(iii)of the amount of units/other instruments outstanding after any drawing has been made;