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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 43(2)(c) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(c)not more than fifty per cent. to qualified institutional buyers, five per cent. of which shall be allocated to mutual funds: