Securities And Exchange Board Of India - Subsection
Section 71(6) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(6)If there are any changes in the draft letter of offer in relation to the matters specified in Schedule XVI, an updated letter of offer or a fresh draft letter of offer, as the case may be, shall be filed with the Board along with fees specified in Schedule III.
