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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 64(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(1)The lead merchant bankers shall exercise due diligence and satisfy himself about all the aspects of the issue including the veracity and adequacy of disclosure in the offer documents.