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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 70(1)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)pursuant to conversion of loan or option attached to convertible debt instruments in terms of sub-sections (3) and (4) of sections 81 of the Companies Act, 1956;