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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6A(4) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(4)Where there is only one lead manager he shall not be an associate (as defined under the Securities and Exchange Board of India (Merchant Bankers) Regulations, 1992) of the issuer.