Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 272] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 272(3) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(3)The lead manager(s) shall ensure that the monies received in respect of the issue are released to the issuer in compliance with the provisions of the Section 40 (3) of the Companies Act, 2013, as applicable.