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[Cites 0, Cited by 0] [Section 260] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 260(5) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(5)If any of the underwriters fail to fulfill their underwriting obligations or the nominated investors fail to subscribe to the unsubscribed portion, the lead manager(s) shall fulfill the underwriting obligations.