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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(2)Such offer document shall be filed along with the minimum filing fee as mentioned in Schedule II :Provided that the balance filing fee provided in Schedule II shall be paid to the Board within seven days of closure of the public offer.