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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 29(1)(d) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(d)fund raising by way of further public offer, rights issue, American Depository Receipts/Global Depository Receipts/Foreign Currency Convertible Bonds, qualified institutions placement, debt issue, preferential issue or any other method and for determination of issue price: