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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 73(1)(g) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(g)an undertaking that if the amount payable on account of the re-computation of price is not paid within the time stipulated in these regulations, the specified securities shall continue to be locked- in fill the time such amount is paid by the allottees.