Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

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

(g)in case of an initial public offer pre-issue shareholders and promoters and in case of a further public offer pre-issue shareholders holding more than five per cent. specified securities and promoters, may lend specified Securities to the extent of the proposed overallotment;