Securities And Exchange Board Of India - Subsection
Section 71(7) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(7)The lead manager(s) shall submit the following documents to the Board after issuance of observations by the Board or after expiry of the period stipulated in sub-regulation (4) of regulation 71 if the Board has not issued observations:(a)a statement certifying that all changes, suggestions and observations made by the Board have been incorporated in the letter of offer;(b)a due diligence certificate as per Form C of Schedule V, at the time of submission of the letter of offer with stock exchange(s);(c)a due diligence certificate as per Form D of Schedule V, in the event the issuer has made a disclosure of any material development by issuing a public notice.
