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[Cites 0, Cited by 0] [Section 100] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 100(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(1)The issuer shall file the letter of offer in accordance with sub-regulation 8 and 9 of regulation 71 and shall pay fees to the Board as specified in Schedule III.