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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(3)(b) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(b)the date of receipt of satisfactory reply from the lead manager(s), where the Board has sought any clarification or additional information from them; or