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[Cites 0, Cited by 0] [Section 202(3)] [Section 202] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 202(3)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)If the issuer does not receive the minimum subscription of ninety per cent. of the offer through offer document including devolvement of underwriters, all application monies received shall be refunded through verifiable means to the applicants forthwith, but not later than fifteen days from the closure of the issue.