Securities And Exchange Board Of India - Subsection
Section 60(11) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(11)No product advertisement shall contain any reference, directly or indirectly, to the performance of the issuer during the period commencing from the date of the resolution of the board of directors of the issuer approving the public issue or rights issue till the date of allotment of specified securities offered in such issue.
