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[Cites 0, Cited by 0] [Section 124] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 124(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(1)The draft offer document filed with the Board shall be made public for comments, if any, for a period of at least twenty one days from the date of filing, by hosting it on the websites of the Board, stock exchanges where specified securities are proposed to be listed and lead manager(s) associated with the issue.