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[Cites 0, Cited by 0] [Section 42(5)] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(5)(II) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(II)The term "new issuer" means an issuer which has not completed twelve months of commercial operation and its audited operative results are not available.