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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 67(4) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(4)In case of undersubscribed issues, the merchant banker shall furnish information in respect of underwriters who have failed to meet their underwriting devolvement to/the Board in the format specified in Schedule XVII.