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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11A(1) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(1)Issuers shall be allowed to retain the over-subscription money up to 100% of the Base Issue size but not exceeding the rated size or any lower limit as specified in the offer document, if any.