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

Union of India - Subsection

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

(m)to notify the stock exchange in the event of re-issue of any forfeited units/other instruments or the issue of units/other instruments held in reserve for future issue;