Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity  ||  Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad  ||  Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise  ||  Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime  ||  Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka  ||  Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom  ||  Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products  ||  Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces  ||  Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support  ||  SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification    

Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Third Amendment) Regulations, 2015- (Securities and Exchange Board of India) (11 Aug 2015)

MANU/SREG/0019/2015

Capital Market

The Securities and Exchange Board of India made amendments to the SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2009.

Relevant : SEBI (Issue Of Capital And Disclosure Requirements) Regulations, 2009 MANU/SREG/0037/2009

Tags : SEBI   CAPITAL ISSUE   REGULATIONS   2015  

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