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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 62(1)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)it has made firm arrangements of finance through verifiable means towards seventy five per cent. of the stated means of finance for the specific project proposed to be funded from issue proceeds, excluding the amount to be raised through the proposed rights issue or through existing identifiable internal accruals.