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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 82(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(2)The monitoring agency shall submit its report to the issuer in the format specified in Schedule XI on a quarterly basis, till at least ninety five per cent. of the proceeds of the issue, excluding the proceeds raised for general corporate purposes, have been utilised.