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Conditions and manner of providing exit opportunity to dissenting shareholders- (Securities and Exchange Board of India) (17 Feb 2016)

MANU/SREG/0007/2016

Capital Market

The Securities and Exchange Board of India notified the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Second Amendment) Regulations, 2016. The amendments insert Chapter VI-A, ‘Conditions and Manner of Providing Exit Opportunity to Dissenting Shareholders’ to the Regulations, 2009.

Relevant : Securities and Exchange Board Of India (Issue Of Capital And Disclosure Requirements) Regulations, 2009 MANU/SREG/0037/2009

Tags : DISSENTING SHAREHOLDER EXIT OPPORTUNITY

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