Section 20(1)(f) in Securities Contracts (Regulation) Rules, 1957

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(f)Certified copies of agreements or other documents relating to arrangements pertaining to each scheme of the company with or between,-

(i)vendors and/or promoters;

(ii)underwriters and sub-underwriters;

(iii)brokers and sub-brokers.

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