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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 71(8) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(8)Copy of the letter of offer shall also be filed with the Board and the stock exchanges through the lead manager simultaneously with filing of the letter of offer with the designated stock exchange.