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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(1)(b) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(b)the issuer has appointed a merchant banker or book runner, as the case may be, from amongst the merchant bankers appointed by the issuer as a stabilising agent, who shall be responsible.for the price stabilisation process;