Section 198(2)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

[Cites 0, Cited by 0] [Section 198(2)] [Section 198] [Entire Act]

(c)If the syndicate member(s) fail to fulfil their underwriting obligations, the lead manager(s) shall fulfil such underwriting obligations.

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