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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(2)Where specified securities are not allotted and/or application moneys are not refunded within the period stipulated in sub-regulation (I), the issuer shall undertake to pay interest at such rate and within such time as disclosed in the offer document.