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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 44(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(1)Subject to the compliance with the provisions of the Companies Act, 2013, a public issue may be opened within twelve months from the date of issuance of the observations by the Board under regulation 25;