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[Cites 0, Cited by 0] [Section 186] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 186(4) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(4)The issuer shall, before filing the offer document with the Registrar of Companies, file with the Board through the lead manager(s), an updated draft offer document highlighting all changes made in the draft offer document.