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[Cites 0, Cited by 0] [Section 192(1)] [Section 192] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 192(1)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)the remaining portion of the issue may be allocated among the categories of non-institutional investors and retail individual investors including employees, at the discretion of the issuer and the manner of allocation shall be disclosed in the offer document. Allotment to investors within a category shall be on proportionate basis: