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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(3)In case of a further public offer (not being a composite issue), the issuer may make reservation on competitive basis out of the issue size excluding promoters' contribution and net offer to public in favour of retail individual shareholders of the issuer.