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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 75(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(1)The abridged letter of offer shall contain the disclosures as specified by the Board in Part F of Schedule VI and shall not contain any matter extraneous to the contents of the letter of offer.