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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 113(1)(b) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(b)in case of a composite issue (i.e. further public offer cum rights issue), either to the extent of twenty per cent. of the proposed issue size or to the extent of twenty per cent. of the post-issue capital excluding the rights issue component.