Section 11A(1)(a) in The Securities and Exchange Board of India Act, 1992

[Cites 0, Cited by 1] [Section 11A(1)] [Section 11A] [Entire Act]

Union of India - Subsection

Section 11A(1)(a) in The Securities and Exchange Board of India Act, 1992

(a)specify, by regulations—

(i)the matters relating to issue of capital, transfer of securities and other matters incidental thereto; and

(ii)the manner in which such matters shall be disclosed by the companies;