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Securities And Exchange Board Of India - Section

Section 76 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

76. [ ASBA. [Substituted by Notification No. SEBI/LAD-NRO/GN/2019/47, dated 26.12.2019 (w.e.f. 11.9.2018).]

- An applicant to the rights issue shall do so only through the ASBA facility, which facility shall be provided by the issuer in the manner specified by the Board:Provided that payment through any other electronic banking mode shall be permitted in respect of an application made for any reserved portion outside the issue period.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/29, dated 29.7.2019.]