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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(b) in Securities and Exchange Board of India (Central Database of Market Participants) Regulations, 2003

(b)with regard to listed companies or companies which intend to get their securities listed-their paid up capital, the number of their public shareholders, the volume of trading in their securities, the proposed issue size and other similar factors; and,