Section 11A(1)(b) in The Securities and Exchange Board of India Act, 1992

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Union of India - Subsection

Section 11A(1)(b) in The Securities and Exchange Board of India Act, 1992

(b)by general or special orders—

(i)prohibit any company from issuing prospectus, any offer document, or advertisement soliciting money from the public for the issue of securities;

(ii)specify the conditions subject to which the prospectus, such offer document or advertisement, if not prohibited, may be issued.