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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 67(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(3)In case there is a devolvement on underwriters, the merchant banker shall ensure mat the notice for devolvement containing the obligation of the underwriters is issued within a period of ten days from the date of closure of the issue.