Securities And Exchange Board Of India - Subsection
Section 26(1) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(1)An offer document issued by a special purpose distinct entity or trustee thereof shall contain all material information which is true, fair and adequate for an investor to make informed investment decision and shall also disclose the matters specified in Schedule V.
