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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(1)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)if any of the promoters or directors of the issuer is a promoter or director of any other company which is debarred from accessing the capital market by the Board.