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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 92(c) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(c)it has sufficient reason to believe that it has not defaulted in respect of the payment of statutory dues of the employees such as contribution to provident fund, gratuity and bonus;