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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(1)(ii) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(ii)`advances' shall include only those amounts extended to contractors and suppliers towards execution of project, specific to new activity as reflected in the new name.