Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 15H] [Entire Act] Union of India - Subsection Section 15H(i) in The Securities and Exchange Board of India Act, 1992 (i)disclose the aggregate of his shareholding in the body corporate before he acquires any shares of that body corporate; or
