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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 55(1)(f) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

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