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[Cites 0, Cited by 0] [Section 279] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 279(3) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(3)The stabilisation process shall be available for a period not exceeding thirty days from the date on which trading permission is given by the stock exchanges in respect of the specified securities allotted in the public issue.