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[Cites 0, Cited by 0] [Section 186(3)] [Section 186] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 186(3)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)submit a due diligence certificate as per format given in Part H of Schedule V to the Board along with the draft offer document;