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[Cites 0, Cited by 0] [Section 223(1)] [Section 223] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 223(1)(f) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(f)a statement to the effect that if the eligible IDR holder makes an application on plain paper and also on application form both the applications shall be liable to be rejected at the option of the issuer.