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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 128(1)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)in case of a composite issue, the price of the specified securities offered in the public issue may be different from the price offered in rights issue and justification for such price difference shall be given in the offer document.