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[Cites 0, Cited by 0] [Section 223(1)] [Section 223] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 223(1)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)the centres other than principal office of the issuer in India where the eligible IDR holders may obtain duplicate copies of the application forms in case they do not receive the application form within a reasonable time after opening of the rights issue;