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[Cites 0, Cited by 0] [Section 113(2)] [Section 113] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 113(2)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)the promoters shall contribute twenty per cent. as stipulated in clause (a) or (b) of sub-regulation (1), as the case may be, either by way of equity shares or by way of subscription to the convertible securities: