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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(2) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(2)The issuer may extend the bidding period disclosed in the offer document, in case of force majeure, banking strike or similar circumstances, for a minimum period of three working days.]