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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 73(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(2)The issuer shall place a copy of the certificate of its statutory auditor before the general meeting of the shareholders, considering the proposed preferential issue, certifying that the issue is being made in accordance with the requirements of these regulations.