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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 65(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(2)The post-issue reports shall be submitted as follows:
(a)initial post issue report as specified in Parts A and B of Schedule XVI, within three days of closure of the issue
(b)final post issue report as specified in Parts C and D of Schedule XVI, within fifteen days of the date of finalisation of basis of allotment or within fifteen days of refund of money in case of failure of issue.