Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 279(1)(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(d)prior to filing the offer document, the stabilising agent has entered into an agreement with the promoters or pre-issue shareholders or both for borrowing specified securities from them in accordance with clause