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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(6)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)in case of an offer for sale of specified securities of a government company or statutory authority or corporation or any special purpose vehicle sett up and controlled by any one or more of them, which is engaged in infrastructure sector;