Securities And Exchange Board Of India - Subsection
Section 140(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(1)Subject to the compliance with the provisions of the Companies Act, 2013, a public issue may be opened within twelve months from the date of issuance of the observations by the Board under sub-regulation (4) of regulation 123; orProvided that in case of a fast track issue, the issue shall open within the period specifically stipulated under the Companies Act, 2013.
