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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 279(1)(e) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(e)subject to clause (d), the lead manager(s), in consultation with the stabilising agent, shall determine the amount of specified securities to be over-allotted in the public issue;