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[Cites 0, Cited by 0] [Section 123(9)] [Section 123] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 123(9)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)a due diligence certificate as per Form C of Schedule V, at the time of [filing] [Substituted 'registering' by Notification No. SEBI/LAD-NRO/GN/2020/1, dated 1.1.2020 (w.e.f. 11.9.2018).] of the offer document;