Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act] Securities And Exchange Board Of India - Subsection Section 136(2)(f) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018 (f)where the issue is required to be underwritten, the underwriting obligations should at least be to the extent of minimum subscription.