Securities And Exchange Board Of India - Subsection
Section 101(5) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(5)The lead merchant bankers shall:(a)submit a due diligence certificate as per format given in Part C of Schedule XIX to the Board along with the draft prospectus.(b)certify that all amendments, suggestions or observations made by thy' Board have been incorporated in the prospectus(c)submit a fresh due diligence certificate as per format given in Part C of Schedule XIX, at the time of filing the prospectus with the Registrar of the Companies.(d)furnish a certificate as per format given in Part C of Schedule XIX, immediately before the opening of the issue, certifying that no corrective action is required on its part.(e)furnish a certificate as per format given in Part C of Schedule XIX, after the issue has opened but before it closes for subscription.
