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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 69(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(2)The post-issue merchant banker shall ensure payment of interest to the applicants for delayed dispatch of allotment letters, refund orders, etc. as per the disclosure made in the offer document.