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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 64(1)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)seventy five per cent. of the holders (in value) of the convertible debt instruments of the issuer have, through a resolution, approved the rollover through postal ballot;