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[Cites 0, Cited by 0] [Section 31A(6)] [Section 31A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31A(6)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)subsequently, in case the recipient classified as a promoter/person belonging to the promoter group proposes to seek re-classification of status as public, it may do so subject to compliance with conditions specified in sub-regulation (3) above.