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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 55(1)(c) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(c)a statement that if the shareholders entitled to receive the rights entitlements have neither received the original application forms nor they are in a position to obtain the duplicate forms, they may make application in writing on a plain paper to subscribe to the rights issue;