Securities And Exchange Board Of India - Subsection
Section 27(6) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(6)There shall be no conflict of interest between the lead manager(s) and the issuer or its group companies in accordance with the applicable regulations.][Chapter VIIA] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).] Procedure In Case of Violation of Regulations
