Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Securities And Exchange Board Of India - Subsection Section 13(4) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009 (4)If syndicate members fail to fulfil their underwriting obligations, the lead book runner shall fulfil the underwriting obligations.
