Securities And Exchange Board Of India - Subsection
Section 54(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(1)The abridged letter of offer, along with application form, shall be dispatched through registered post or speed post to all the existing shareholder; at least three days before the date of opening of the issue:Provided that the letter of offer shall be given by the issuer or lead merchant banker to any existing shareholder who has made a request in this regard.
