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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(1)A listed issuer making a rights issue shall announce a record date for the purpose of determining the shareholders eligible to apply for specified securities in the proposed rights issue.