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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 88(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(2)The issuer shall not make subsequent qualified institutions placement until expiry of six months from the date of the prior qualified institutions placement made pursuant to one or more special resolutions.