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[Cites 0, Cited by 0] [Section 203] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 203(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(2)In case of a revision in the price band, the issuer shall extend the bidding (issue) period disclosed in the red herring prospectus, for a minimum period of three working days, subject to the provisions of sub-regulation (1).