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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 64(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(2)The lead merchant bankers shall call upon the issuer, its promoters or directors or in case of an offer for sale, the selling shareholders, to fulfil their obligations as disclosed by them in the offer document and as required in terms of these Regulations.