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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(2)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)seventy days of the closure of the issue, in the case of an underwritten issue where minimum subscription including devolvement obligations paid by the underwriters is not received within sixty days of the closure of the issue.