Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(c) in Companies (Share Capital and Debentures) Rules, 2014 (c)listed companies, so far as they do not contradict or conflict with any other regulation framed in this regard by the Securities and Exchange Board of India.]
