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[Cites 0, Cited by 0] [Section 60(13)] [Section 60] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 60(13)(I) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(I)"public communication or publicity material" includes corporate, product and issue advertisements of the issuer, interviews by its promoters, directors, duly authorized employees or representatives of the issuer, documentaries about the issuer or its promoters, periodical reports and press releases.