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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(1) in The Companies (Prospectus and Allotment of Securities) Rules, 2014

(1)Every unlisted public company shall –
(a)issue the securities only in dematerialised form; and
(b)facilitate dematerialisation of all its existing securities
in accordance with provisions of the Depositories Act, 1996 and regulations made there under.