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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(2)(B) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(B)the inventory of the market makers, as on the date of allotment of the specified securities, shall be at least five per cent. of the proposed issue.