Securities And Exchange Board Of India - Subsection
Section 45(9) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(9)Any monies left in the special bank account after remittance of monies to the issuer under sub-regulation (8) and deduction of expenses incurred by the stabilising agent for the stabilisation process shall be transferred to the Investor Protection and Education Fund established by the Board and the special bank account shall be closed soon thereafter.
