Section 16(1)(a) in Securities and Exchange Board of India (Underwriters) Regulations, 1993

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(1)(a) in Securities and Exchange Board of India (Underwriters) Regulations, 1993

(a)in relation to underwriter being a body corporate -

(i)a copy of the balance sheet and profit and loss account as specified in sections 211 and 212 of the Companies Act, 1956 (1 of 1956);

(ii)a copy of the auditor's report referred to in section 227 of the Companies Act, 1956 (1 of 1956).