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[Cites 0, Cited by 0] [Section 198(2)] [Section 198] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 198(2)(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(d)The lead manager(s) and the syndicate member(s) shall not subscribe to the issue in any manner except for fulfilling their underwriting obligations.