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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(3) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(3)The lead manager(s) shall exercise due diligence and satisfy themselves about all aspects of the issue including the veracity and adequacy of disclosures in the draft offer document and the offer document.]