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[Cites 0, Cited by 1] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(c) in The Securities and Exchange Board of India Act, 1992

(c)the matters relating to issue of capital, transfer of securities and other matters incidental thereto and the manner in which such matters shall be disclosed by the companies under section 11A;
(ca)the utilisation of the amount credited under sub-section (5) of section 11;
(cb)the fulfilment of other conditions relating to collective investment scheme under sub¬section (2A) of section 11AA;