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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 27(5) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(5)The merchant bankers shall be responsible for the due diligence in respect of assignments undertaken by them in respect of issue, offer and distribution of securities to the public.