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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(1) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(1)The issuer may decide the amount of minimum subscription which it seeks to raise by issue of [municipal] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).] debt securities and disclose the same in the offer document:Provided such minimum subscription limit shall not be less than seventy five per cent of the issue size.