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[Cites 0, Cited by 0] [Section 301(2)] [Section 301] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 301(2)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)any offer document, whether draft or otherwise, filed or application made to the Board under the said Regulations and pending before it shall be deemed to have been filed or made under the corresponding provisions of these regulations.