Securities And Exchange Board Of India - Subsection
Section 6A(3) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(3)The information memorandum shall contain the disclosures specified in Companies Act, 1956 or Companies Act, 2013, whichever is applicable and rules made thereunder and shall include disclosures regarding summary term sheet, material updations including revision in ratings, if any along with the rating rationale and financial ratios specified in Schedule I, indicating the pre and post issue change.
