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[Cites 0, Cited by 0] [Section 126] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 126(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(1)The issuer may determine the price of equity shares, and in case of convertible securities, the coupon rate and the conversion price, in consultation with the lead manager(s) or through the book building process, as the case may be.