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[Cites 0, Cited by 0] [Section 226(1)] [Section 226] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 226(1)(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(d)the issuer has redressed at least ninety five per cent. of the complaints received from the IDR holders before the end of the three months period immediately preceding the month of date of filing the letter of offer with the designated stock exchange.