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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(5) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(5)The lead merchant banker shall, while filing the offer document with the Board in terms of sub-regulation (I) and sub-regulation (4), file a copy of such document with the recognised stock exchanges where the specified securities are proposed to be listed.