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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 84(1)(e) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(e)a statement to the effect that if the shareholder makes an application using the application form as well as plain paper, both the applications shall be liable to be rejected at the option of the issuer.