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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(1)(d) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(d)the aggregate of the proposed issue and all previous issues made in the same financial year in terms of issue size does not exceed five times its pre-issue net worth as per the audited balance sheet of the preceding financial year;