Securities And Exchange Board Of India - Subsection
Section 260(4) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(4)The lead manager(s) shall file an undertaking to the Board that the issue has been hundred per cent. underwritten along with the list of underwriters, nominated investors and sub-underwriters indicating the extent of underwriting or subscription commitment made by each of them, one day before the opening of issue.
