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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(4)(e) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(e)any unsubscribed portion in any reserved category may be added to any other reserved category and the unsubscribed portion, if any, after such inter-se adjustments among the reserved categories shall be added to the net offer to the public category;