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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(1)(c) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(c)the issuer has undertaken to redeem the non-convertible portion of the partly convertible debt instruments of all the holders of the convertible debt instruments who have not agreed to the resolution;