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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 30(1)(c) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(c)In case the issuer opts for the alternate method of book building in terms of Part D of Schedule XIII, the issuer may offer the specified securities to its employees at a price not lower than by more than ten per cent. of the floor price.