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[Cites 0, Cited by 0] [Section 246] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 246(3) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(3)The lead manager(s) shall submit a due-diligence certificate as per Form A of Schedule V including additional confirmations as provided in Form G of Schedule V along with the offer document to the Board.