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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(4)(f) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(f)in case of under-subscription in the net offer to the public category, spill-over to the extent of under-subscription shall be permitted from the reserved category to the net public offer category.