Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 41(4) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(4)The listed entity shall,issue or offer in the first instance all shares (including forfeited shares), securities, rights, privileges and benefits to subscribe pro rata basis , to the equity shareholders of the listed entity, unless the shareholders in the general meeting decide otherwise.