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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(2)(d) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(d)a certificate from a Chartered Accountant, before opening of the issue, certifying that promoters' contribution has been received in accordance with these regulations, accompanying therewith the names and addresses of the promoters who have contributed to the promoters' contribution and the amount paid by each of them towards such contribution;