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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(4)(c) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(c)reservation for persons who as on the date of filing the draft offer document with the Board, have business association as depositors, bondholders and subscribers to services with the issuer making an initial public offer shall not exceed five per cent. of the issue size;