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[Cites 0, Cited by 0] [Section 21A(1)] [Section 21A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21A(1)(iii) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(iii)there is a common director, excluding nominee director, amongst the issuer, its subsidiary or holding company and the merchant banker.]