Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Securities And Exchange Board Of India - Section Section 80 in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009 80. Applicability. - The provisions of this Chapter shall apply to a qualified institutions placement made by a listed issuer.
