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[Cites 0, Cited by 0] [Section 291(5)] [Section 291] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 291(5)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)The condition of lock in would not apply to a Company which has been listed on the Innovators Growth Platform for a minimum period of three years or more.]