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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(1)(i) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(i)if the promoters and alternative investment funds, as applicable, pay to the issuer the difference between the price at which the specified securities are offered in the initial public offer and the price at which the specified securities had been acquired;