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[Cites 0, Cited by 0] [Section 186(3)] [Section 186] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 186(3)(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(d)submit a due diligence certificate as per format given in Part C of Schedule V, at the time of filing the offer document with the Registrar of the Companies.