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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 71(2)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)a certificate, confirming that an agreement has been entered into between the issuer and the lead manager(s) and includes content specified in Schedule II;