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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(2)(a) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

(a)Category I, that is-
(i)to carry on any activity of the issue management, which will inter-alia consist of preparation of prospectus and other information relating to the issue, determining financial structure, tie-up of financiers and final allotment and refund of the subscription; and
(ii)to act as adviser, consultant, manager, underwriter, portfolio manager.