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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(d) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(d)"application supported by blocked amount (ASBA)" means an application for subscribing to a public issue or rights issue, along with an authorisation to self-certified syndicate bank to block the application money in a bank account;