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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(5) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(5)The specified securities bought from the market and credited in the special account with the depository participant shall be returned to the promoters or pre-issue shareholders immediately, in any case not later than two working days after the end of the stabilization. period.