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[Cites 0, Cited by 0] [Section 38D(1)] [Section 38D] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 38D(1)(f) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008

(f)the minimum allotment made to the qualified buyers is Rs. 10 lakhs;