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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 93(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(2)The equity shares reserved for the holders of fully or partly convertible debt instruments shall be issued at the time of conversion of such convertible debt instruments on the same terms or same proportion on which the bonus shares were issued.