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[Cites 0, Cited by 0] [Section 103] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 103(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(1)An issuer may make a further public offer, if it has changed its name within the last one year, at least fifty per cent. of the revenue for the preceding one full year has been earned by it from the activity indicated by its new name.