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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 72(4) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(4)The issuer and the lead manager(s) shall ensure that the letters of offer are hosted on the websites as required under these regulations and its contents are the same as the versions as filed with the Board and the stock exchanges, as applicable.