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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(5)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(a)a public issue made during the currency of convertible debt instruments which were issued through an earlier initial public offer, if the conversion price of such convertible debt instruments was determined and disclosed in the prospectus or the earlier issue of convertible debt instruments;