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[Cites 0, Cited by 0] [Section 207] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 207(7) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(7)In case of undersubscribed issues that are underwritten, the lead manager(s) shall furnish information to the Board in respect of underwriters who have failed to meet their underwriting devolvement in the format specified in Schedule XVIII.