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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 69(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(3)In case of absence of definite information about subscription figures, the issue shall be kept open for the required number of days to avoid any dispute, at a later date, by the underwriters in respect of their liability.