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[Cites 0, Cited by 0] [Section 219] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 219(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(2)The issuer shall ensure that the compliance officer, in charge of ensuring compliance with the obligations under this Chapter, functions from within the territorial limits of India.