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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 50(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(2)The lead manager(s) shall ensure that the allotment, credit of dematerialised securities and refund or unblocking of application monies, as may be applicable, are done electronically.