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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 86(1)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)No allotment shall be made, either directly or indirectly, to any qualified institutional buyer who is a promoter or any person related to promoters of the issuer: