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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(4) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(4)Notwithstanding anything contained in this regulation, if there are changes in the offer document in relation to the matters specified in Schedule VII, the updated offer document or new draft offer document, as the case may be, shall be filed with the Board along with fees specified-in Schedule IV.