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[Cites 0, Cited by 0] [Section 198(2)] [Section 198] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 198(2)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)The issuer shall, prior to filing the prospectus, enter into underwriting agreement with the lead manager(s), and syndicate member(s), indicating therein the number of specified securities which they shall subscribe to at the predetermined price in the event of under-subscription in the issue.