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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(1)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)it has a track record of distributable profits in terms of section 205 of the Companies Act, 1956, for at least three out of the immediately preceding five years: