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[Cites 0, Cited by 0] [Section 220(2)] [Section 220] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 220(2)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)the date of receipt of the draft offer document prepared in accordance with the home country requirements along with an addendum under sub-regulation (2); or