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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)minimum promoters' contribution shall be locked-in for a period of three years from the date of commencement of commercial production or date of allotment in the public issue, whichever is later;