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[Cites 0, Cited by 0] [Section 198(2)] [Section 198] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 198(2)(e) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(e)In case of every underwritten issue, the lead manager(s) shall undertake minimum underwriting obligations as specified in the Securities and Exchange Board of India (Merchant Bankers) Regulations, 1992.