Securities And Exchange Board Of India - Subsection
Section 7(1) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(1)No issuer shall make a public issue of municipal debt securities unless a draft offer document has been filed with the Board and designated stock exchange through the lead manager:Provided that where an issuer has filed a shelf offer document, not more than four public issuances shall be made through a single shelf offer document.
