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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(1)(e) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(e)it has made firm arrangements of finance through verifiable means towards seventy five per cent. of the stated means of finance for a specific project proposed to be funded from the issue proceeds, excluding the amount to be raised through the proposed public issue or through existing identifiable internal accruals.