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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(1)(d) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(d)prior to filing the offer document with the Board, the stabilising agent has entered into an agreement with the promoters or pre-issue shareholders or both for borrowing specified securities from them in accordance with clause (g) of this sub-regulation, specifying therein the maximum number of specified securities that may be borrowed for the purpose of allotment or allocation of specified securities in excess of the issue size (hereinafter referred to as the "over-allotment"), which shall not be in excess of fifteen per cent. of the issue size;