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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(2)(e) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(e)a due diligence certificate as per Form D of Schedule VI, immediately before the opening of the issue, certifying that necessary corrective action, if any, has been taken;