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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(4) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(4)Any advertisement issued by the issuer shall not contain any matters which are extraneous to the contents of the offer document.[***] [Omitted '(5)' by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).]