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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 279(1)(g) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(g)of this sub-regulation, specifying therein the maximum number of specified securities that may be borrowed for the purpose of allotment or allocation of specified securities in excess of the issue size (hereinafter referred to as the "over- allotment"), which shall not be in excess of fifteen per cent. of the issue size;