Securities And Exchange Board Of India - Subsection
Section 264(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(2)The pre-issue advertisement shall be in the format and shall contain the disclosures specified in Part A of Schedule X :Provided that the disclosures in relation to price band or floor price and financial ratios contained therein shall only be applicable where the issuer opts to announce the price band or floor price along with the pre-issue advertisement pursuant to sub-regulation (4) of regulation 250.
