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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(8) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(8)Where hundred per cent. of the offer through offer document is underwritten, the underwriting obligations shall be for the.entire hundred per cent. of the offer through offer document and shall not be restricted upto the minimum subscription level.