Section 58(6)(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

[Cites 0, Cited by 0] [Section 58(6)] [Section 58] [Entire Act]

(a)in a public issue, by an applicant who:

(i)is a resident retail individual investor;

(ii)is bidding at cut-off, with single option as to the number of sham bid for;

(iii)is applying through blocking of funds in a bank account with the self certified syndicate banks;

(iv)has agreed not to revise his bid;

(v)is not bidding under any of the reserved categories;

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