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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(2)(ii) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(ii)at least fifteen per cent. of the cost of the project is contributed by scheduled commercial banks or public financial institutions, of which not less than ten per cent. shall come from the appraisers and the issuer undertakes to allot at least ten per cent. of the net offer to public to qualified institutional buyers and to refund full subscription monies if it fails to make the allotment to the qualified institutional buyers;