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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 78(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(2)Shareholders making an application on plain paper shall not be entitled to renounce their rights and shall not utilise the application form for any purpose including renunciation even if it is received subsequently.