Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Securities And Exchange Board Of India - Subsection Section 5(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009 (2)The issuer shall, in consultation with the lead merchant banker, appoint only those intermediaries which are registered with the Board.
