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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 96(3)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)the applicability of sub-regulations (1) and (7) and Explanation II shall be restricted to any issue advertisements made in India or any research report circulated in India, pertaining to the IDR issue of the issuing company;