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[Cites 0, Cited by 0] [Section 101(5)] [Section 101] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 101(5)(c) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(c)submit a fresh due diligence certificate as per format given in Part C of Schedule XIX, at the time of filing the prospectus with the Registrar of the Companies.