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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(1)(e) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(e)corporate actions like mergers, de-mergers, splits and bonus shares, where stock derivatives are available on the stock of listed entity or where listed entity's stocks form part of an index on which derivatives are available;