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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 50(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(1)The issuer and lead manager(s) shall ensure that the specified securities are allotted and/or application monies are refunded or unblocked within such period as may be specified by the Board.