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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(1)(e) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(e)subject to clause (d), the lead merchant banker or lead book runner, in consultation with the stabilising agent, shall determine the amount of specified securities to be over-allotted in the public issue;