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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 153(1)(g) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(g)in case of an initial public offer pre-issue shareholders and promoters and in case of a further public offer pre-issue shareholders holding more than five per cent. specified securities and promoters, may lend specified securities to the extent of the proposed over-allotment;