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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 41(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The listed entity shall, in case of any amount to be paid in advance of calls on any shares stipulate that such amount may carry interest but shall not in respect thereof confer a right to dividend or to participate in profits.