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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(4)(h) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(h)the lead merchant banker shall ensure that all comments received from the Board on the draft offer document are suitably addressed prior to the filing of the [***] [Omitted 'final' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] offer document with the designated stock exchanges;