Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 101A] [Entire Act] Securities And Exchange Board Of India - Subsection Section 101A(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 (2)The issuing company shall enter into an agreement with overseas custodian bank and domestic depository.
