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[Cites 0, Cited by 0] [Section 198(2)] [Section 198] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 198(2)(f) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(f)where the issue is required to be underwritten, the underwriting obligations should at least to the extent of minimum subscription.