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[Cites 0, Cited by 0] [Section 224] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 224(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(2)The issuing company shall ensure that it sends the allotment letter of rights to IDR holders at the time these are sent to shareholders of the issuing company as per the requirement of its home country or other jurisdictions where its securities are listed.