Securities And Exchange Board Of India - Subsection
Section 220(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(2)The Board may specify changes or issue observations on the draft offer document and the addendum within thirty days from the later of the following dates :(a)the date of receipt of the draft offer document prepared in accordance with the home country requirements along with an addendum under sub-regulation (2); or(b)the date of receipt of satisfactory reply from the lead manager(s), where the Board has sought any clarification or additional information from them; or(c)the date of receipt of clarification or information from any regulator or agency, where the Board has sought any clarification or information from such regulator or agency; or(d)the date of receipt of a copy of in-principle approval letter issued by the stock exchanges.
