Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 268] [Entire Act] Securities And Exchange Board Of India - Subsection Section 268(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018 (1)The issuer shall not make an allotment pursuant to a public issue if the number of allottees in an initial public offer is less than fifty.
