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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6A(6) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(6)If the lead manager is an associate of the issuer, it shall disclose itself as an associate of the issuer and its role shall be limited to marketing of the issue.]