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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 43(4) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(4)During the period the issue is open for subscription, no advertisement shall be released giving an impression that the issue has been fully subscribed or oversubscribed or indicating investors' response to the issue.