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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 58(5) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(5)The issuer shall provide the facility of ASBA in all book built public issues and rights issues, where not more than one payment option is given to the retail individual investors, in accordance with the procedure specified by the Board.