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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 279(1)(h) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(h)the specified securities borrowed shall be in dematerialised form and allocation of these securities shall be made pro-rata to all successful applicants.