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[Cites 0, Cited by 0] [Section 71(7)] [Section 71] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 71(7)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(a)a statement certifying that all changes, suggestions and observations made by the Board have been incorporated in the letter of offer;