Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] Securities And Exchange Board Of India - Subsection Section 54(4) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009 (4)Where any shareholder makes an application on application form as well as on plain paper, the application is liable to be rejected.
