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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 61(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(1)The issuer and lead merchant bankers shall ensure that the contents of offer documents hosted on the websites as required in these regulations are the same as that of their printed versions as filed with the Registrar of Companies. Board and the stock exchanges.