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[Cites 0, Cited by 0] [Section 101] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 101(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(3)The issuing company shall file a Mar, prospectus with the Board through a merchant banker along with the requisite fee, as prescribed in Companies (Issue of Indian Depository Receipts) Rules, 2004.