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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(2) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(2)The issuer and lead manager(s) shall ensure that the municipal debt securities are allotted and/or application monies are refunded or unblocked within such period as may be specified by the Board.