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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(3) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(3)The lead manager(s) shall ensure that the allotment, credit of dematerialised securities and refund or unblocking of application monies, as may be applicable, are done electronically.