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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 96(3)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)the applicability of sub-regulations (2) and (3) shall be restricted to any public communications and publicity material issued or published in any media in India;