Section 9A(8A) in The Companies (Prospectus and Allotment of Securities) Rules, 2014
(8A)The company shall immediately bring to the notice of the depositories any difference observed in its issued capital and the capital held in dematerialised form.] [Substituted by Notification No. G.S.R. 376(E), dated 22.5.2019 (w.e.f. 31.3.2014).]
