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[Cites 0, Cited by 0] [Section 220(2)] [Section 220] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 220(2)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)the date of receipt of satisfactory reply from the lead manager(s), where the Board has sought any clarification or additional information from them; or