Securities And Exchange Board Of India - Subsection
Section 71(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(2)The lead manager(s) shall submit the following to the Board along with the draft letter of offer:(a)a certificate, confirming that an agreement has been entered into between the issuer and the lead manager(s) and includes content specified in Schedule II;(b)a due diligence certificate as per Form A of Schedule V;(c)in case of an issue of convertible debt instruments, a due diligence certificate from the debenture trustee as per Form B of Schedule V;(d)A certificate confirming compliance of the conditions specified in Part E of Schedule VI, if applicable.
