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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009

(1)The issuer and merchant bankers shall ensure that specified securities are allotted and/or application moneys are refunded within fifteen days from the date of closure of the issue.