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Securities And Exchange Board Of India - Section

Section 214 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

214. General conditions.

- The issuer shall ensure that it has made an application to all the stock exchanges in India, where its IDRs are already listed, for listing of the IDRs to be issued by way of rights and has chosen one of them as the designated stock exchange, in terms of Schedule XIX.