Securities And Exchange Board Of India - Subsection
Section 28(1) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(1)A merchant banker shall disclose to the Board as and when required, the following information, namely:-(i)his responsibilities with regard to the management of the issue;(ii)any change in the information or particulars previously furnished, which have a bearing on the certificate granted to it;(iii)the names of the body corporate whose issues he has managed or has been associated with;(iv)the particulars relating to breach of the capital adequacy requirement as specified in regulation 7;(v)relating to his activities as a manager, underwriter, consultant or adviser to an issue as the case may be.
