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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(2)(c) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(c)a copy of the resolution passed by the board of directors of the issuer for allotting specified securities to promoters towards amount received against promoters' contribution, before opening of the issue;