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Securities And Exchange Board Of India - Section

Section 181 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

181. Applicability.

- The provisions of this Chapter shall apply to an issue of Indian Depository Receipts (hereinafter referred to as "IDR") made in terms of the Companies Act, 2013 and Companies (Registration of Foreign Companies) Rules, 2014.