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[Cites 0, Cited by 0] [Section 123] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 123(6) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(6)If there are any changes in the draft offer document in relation to the matters specified in Schedule XVI, the updated offer document or a fresh draft offer document, as the case may be, shall be filed with the Board along with fees specified in Schedule III.