Section 77 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
77. Availability of letter of offer and other issue materials.
(1)The lead manager(s) shall ensure availability of the letter of offer and other issue material including application forms with stock exchanges, registrar to issue, registrar and share transfer agents, depository participants, stock brokers, underwriters, bankers to the issue, investors` associations and self certified syndicate banks before the opening of the issue.(2)The abridged letter of offer, along with application form, shall be despatched through registered post or speed post or by courier service or by electronic transmission to all the existing shareholders at least three days before the date of opening of the issue.(3)The letter of offer shall also be provided by the issuer or lead manager(s) to any existing shareholder who makes a request in this regard.
