Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Securities And Exchange Board Of India - Subsection Section 14(iii) in Securities and Exchange Board of India (Underwriters) Regulations, 1993 (iii)the period, within which the underwriter has to subscribe to the issue after being intimated by or on behalf of such body corporate;
