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[Cites 0, Cited by 0] [Section 14A(3)] [Section 14A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14A(3)(b) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(b)the date of receipt of satisfactory reply from the issuer and/or merchant banker to the issue, where the Board has sought any clarification or additional information from them; or