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[Cites 0, Cited by 0] [Section 261] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 261(8) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(8)The lead manager(s) may be represented on the board of directors of the issuer subject to the agreement between the issuer and the lead manager(s) who have the responsibility of market making.