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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(1)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)the issuer has, along with the notice for passing the resolution, sent to all holders of the convertible -debt instruments, an auditors' certificate on the cash flow of the issuer and with comments on the liquidity position of the issuer;