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[Cites 0, Cited by 0] [Section 187] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 187(4) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(4)The issuer and the lead manager(s) shall ensure that the offer documents are hosted on the websites as required under these regulations and its contents are the same as the versions as filed with the registrar of companies, Board and the stock exchanges, as applicable.