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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(eeea) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(eeea)[ "SR equity shares" means the equity shares of an issuer having superior voting rights compared to all other equity shares issued by that issuer.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/29, dated 29.7.2019.]