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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(2)In the event of non-receipt of minimum subscription referred to in sub-regulation (1), all application monies received shall be refunded to the applicants forthwith, but not later than fifteen days from the closure of the issue.