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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 30(1)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)retail individual investors or retail individual shareholders or employees entitled for reservation made under regulation 33 may be offered specified securities at a price not lower than by more than ten per cent. of the price at which net offer is made to other categories of applicants, excluding anchor investors;