Securities And Exchange Board Of India - Subsection
Section 6(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(1)No issuer shall make,(a)a public issue; or(b)a rights issue, where the aggregate value of the specified securities offered is fifty lakh rupees or more,unless a draft offer document, along with fees as specified in Schedule IV, has been filed with the Board through the lead merchant banker, at least thirty days prior to registering the prospectus, red herring prospectus or shelf prospectus with the Registrar of Companies or filing the letter of offer with the designated stock exchange, as the case may be.
