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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 77(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(2)The abridged letter of offer, along with application form, shall be despatched through registered post or speed post or by courier service or by electronic transmission to all the existing shareholders at least three days before the date of opening of the issue.