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[Cites 0, Cited by 0] [Section 25(9)] [Section 25] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25(9)(e) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(e)a due diligence certificate as per Form D of Schedule V, in the event the issuer has made a disclosure of any material development by issuing a public notice pursuant to para 4 of Schedule IX.