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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(8) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(8)The stabilising agent shall remit the monies with respect to the specified securities allotted under sub-regulation (6) to the issuer from the special bank account.