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[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 192(1)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)at least fifty per cent. of the issue shall be allotted to qualified institutional buyers on proportionate basis as per illustration given in Part A of Schedule XIV;