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[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 111(2)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)any offer document, whether draft or otherwise, filed or application made to the Board under the said Guidelines and pending before it shall be deemed to have been filed or made under the correspondent provisions of these regulations.