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[Cites 0, Cited by 0] [Section 301(2)] [Section 301] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 301(2)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)anything done or any action taken or purported to have been done or taken including observation made in respect of any draft offer document, any enquiry or investigation commenced or show cause notice issued in respect of the said Regulations shall be deemed to have been done or taken under the corresponding provisions of these regulations.