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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 60(3)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)the issuer is proposing to make a public issue or rights issue of the specified securities and has filed a draft offer document with the Board or has filed the red herring prospectus or prospectus with the Registrar of Companies or the letter of offer with the designated stock exchange, as the case may be.