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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 98(d) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(d)at least fifty per cent. of the IDR issued shall be allotted to qualified Institutional buyers on proportionate basis as per illustration given in Part C Schedule XI;