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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 69(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(1)The post-issue merchant banker shall ensure that the despatch of refund orders, allotment letters and share certificates is done by way of registered post or certificate of posting, as may be applicable.