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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(2) in Securities and Exchange Board of India (Underwriters) Regulations, 1993

(2)The total underwriting obligations under all the agreements referred to in [clause (b) of sub-regulation (1) of regulation 9A] [Inserted by S.O. 1449(E), dated 7.9.2006] shall not exceed twenty times the networth referred to in regulation 7.