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[Cites 0, Cited by 0] [Section 183(2)] [Section 183] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 183(2)(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(d)issuer shall ensure that the underlying shares of IDRs shall rank pari passu with the existing shares of the same class.