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[Cites 0, Cited by 0] [Section 9A(5)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(5)(c) in The Companies (Prospectus and Allotment of Securities) Rules, 2014

(c)it complies with the regulations or directions or guidelines or circulars, if any, issued by the Securities and Exchange Board or Depository from time to time with respect to dematerialisation of shares of unlisted public companies and matters incidental or related thereto.