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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(1)(iii) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(iii)a merchant banker registered with the Board or a nominated investor in the process of market making or subscription to the un-subscribed portion of issue in terms of Chapter XB of the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009;