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[Cites 0, Cited by 0] [Section 237(1)] [Section 237] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 237(1)(i) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(i)if the promoters and alternative investment funds as applicable, pay to the issuer the difference between the price at which the specified securities are offered in the initial public offer and the price at which the specified securities had been acquired;