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[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 111(2)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)anything done or any action taken or purposed to have been done or taken including observation made in respect of any draft offer document, any enquiry or investigation commenced or show cause notice issued in respect of the said Guidelines shall be deemed to have been done or taken under the corresponding provisions of these regulations;