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[Cites 0, Cited by 0] [Section 230(1)] [Section 230] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 230(1)(e) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(e)it has made firm arrangements of finance through verifiable means towards seventy five per cent. of the stated means of finance for the project proposed to be funded from the issue proceeds, excluding the amount to be raised through the proposed public offer or through existing identifiable internal accruals.