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[Cites 0, Cited by 0] [Section 207] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 207(6) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(6)In case there is a devolvement on the underwriters, the lead manager(s) shall ensure that the notice for devolvement containing the obligation of the underwriters is issued within ten days from the date of closure of the issue.