Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83] [Entire Act] Securities And Exchange Board Of India - Subsection Section 83(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009 (1)A qualified institutions placement shall be managed by merchant banker(s) registered with the Board who shall exercise due diligence.
