Securities And Exchange Board Of India - Subsection
Section 45(4) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(4)The stabilising agent shall open a special account, distinct from the issue account, with a bank for crediting the monies received from the applicants against the over-allotment and a special account with a depository participant for crediting specified securities to be bought from the market during the stabilisation period out of the monies credited in the special bank account.
