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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 60(5) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(5)The issuer shall not, directly or indirectly, release, during any conference or at any other time, any material or information which is not contained in the offer document.