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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 156(2)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)a due diligence certificate as per Form A of Schedule V including additional confirmations as specified in Form E of Schedule V;