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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(1)(h) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(h)the specified securities borrowed shall be in dematerialised form and allocation of these securities shall be made pro-rata to all successful applicants.