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[Cites 0, Cited by 0] [Section 145] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 145(5) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(5)The authorised employees of the designated stock exchange along with the lead manager(s) and registrars to the issue shall ensure that the basis of allotment is finalised in a fair and proper manner in accordance with the allotment procedure as specified in Part A of Schedule XIV.