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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(2) in Securities and Exchange Board of India (Research Analysts) Regulations, 2014

(2)A research entity who has agreed to participate or is participating as an underwriter of an issuer's initial public offering shall not publish or distribute a research report or make public appearance regarding that issuer before expiry of twenty five days from the date of the offering.Explanation. - For the purposes of sub-regulations (1) and (2), the date of the offering refers to the first date on which the security was offered to the public.