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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)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)if the issuer, any of its promoters, promoter group or directors or selling shareholders are debarred from accessing the capital market by the Board.