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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 74(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The listed entity shall ensure that for all corporate actions, except those which are not permitted by Indian laws, it shall treat IDR holders in a manner equitable with security holders in the home country.