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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 72(1)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)all the equity shares, if any, held by the proposed allottees in the issuer are in dematerialised form;