Securities And Exchange Board Of India - Subsection
Section 7(11) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(11)The issuer filing a shelf offer document shall also file a copy of an information memorandum, containing all material facts including changes in the financial position as have occurred between the previous offer or first offer or subsequent offer of municipal debt securities, with the recognised stock exchanges and the Board and in case the issuer is a body corporate to whom the Companies Act, 2013 applies such issuer shall also file the same with the Registrar of Companies.
