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[Cites 0, Cited by 0] [Section 16B(3)] [Section 16B] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16B(3)(iii) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(iii)In Schedule I, in para. III, in sub-para (ii), under the heading "Delay in Dispatch of Allotment Letters or Refund Orders" after the word and sign "closure." and before the words "The issuer further agrees", the following shall be inserted, namely:-