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Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Seventh Amendment) Regulations, 2015- (Securities and Exchange Board of India) (27 Oct 2015)

MANU/SREG/0032/2015

Capital Market

The Securities and Exchange Board of India has introduced Regulations to amend the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009. The Regulations, 2015 aim to increase information provided with an abridged prospectus in the sale of public issue of securities and improve the typeface in which such is provided to aid legibility and readability.

Relevant : SEBI (Issue Of Capital And Disclosure Requirements) Regulations, 2009 MANU/SREG/0037/2009

Tags : SECURITIES PROSPECTUS INFORMATION LEGIBLE

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