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[Cites 0, Cited by 0] [Section 235] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 235(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)the price or formula for determination of exercise price of the warrants shall be determined upfront and disclosed in the offer document and at least twenty-five per cent. of the consideration amount based on the exercise price shall also be received upfront: