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[Cites 0, Cited by 0] [Section 158(6)] [Section 158] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 158(6)(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(d)the lock-in of equity shares allotted pursuant to conversion of convertible securities issued on preferential basis shall be reduced to the extent the convertible securities have already been lockedin;