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[Cites 0, Cited by 0] [Section 158(1)] [Section 158] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 158(1)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)a scheme approved by a High Court under section 391 to 394 of the Companies Act, 1956 or approved by a tribunal or the Central Government under sections 230 to 234 of the Companies Act, 2013, as applicable;