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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(3)The issuer shall; at the time of filing draft offer document with the recognised stock exchange where the specified securities are proposed to be listed, submit the Permanent Account Number, bank account number and passport number of its promoters to such stock exchange.