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[Cites 0, Cited by 0] [Section 101(5)] [Section 101] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 101(5)(d) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(d)furnish a certificate as per format given in Part C of Schedule XIX, immediately before the opening of the issue, certifying that no corrective action is required on its part.