Securities And Exchange Board Of India - Subsection
Section 7(9) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(9)The lead manager(s) shall submit the following documents to the Board after issuance of observations by the Board or after expiry of the period stipulated in sub-regulation (3) of this regulation if the Board has not issued observations:(a)a statement certifying that all changes, suggestions and observations made by the Board have been incorporated in the offer document or the placement memorandum;(b)a due diligence certificate as per Form B and Form C of Schedule II.
