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Securities And Exchange Board Of India - Section
Section 35B in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
35B. [ [Omitted by Notification No. SEBI/LAD-NRO/GN/2018/43, dated 9.10.2018 (w.e.f. 26.5.2008).]
***]| 35B. Security Deposit.- (1) The issuer shall deposit, before the opening of subscription list, and keep deposited with the stock exchange(s) an amount calculated at the rate of one per cent of the amount of securities offered for subscription to the public.(2) The amount stipulated in sub-regulation (1) shall be deposited in the manner specified by Board and/or stock exchange(s).(3) The amount stipulated in sub-regulation (1) shall be refundable or forfeitable in the manner specified by the Board. |