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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(3) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(3)In an issue made through the book building process, the issuer may allocate up to sixty per cent. of the portion available for allocation to qualified institutional buyers to anchor investors in accordance with the conditions specified in this regard in Schedule XIII.