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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 279(1)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)the issuer has appointed a lead manager(s) appointed by the issuer as a stabilising agent, who shall be responsible for the price stabilisation process;