Section 136(2)(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

(d)the lead manager(s) and syndicate member(s) shall not subscribe to the issue in any manner except for fulfilling their underwriting obligations.

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