Securities And Exchange Board Of India - Subsection
Section 186(3) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(3)The lead manager(s) shall:(a)submit a certificate confirming that an agreement has been entered into between the issuer and the lead manager(s)(b)submit a due diligence certificate as per format given in Part H of Schedule V to the Board along with the draft offer document;(c)certify that all amendments, suggestions or observations made by the Board have been incorporated in the offer document;(d)submit a due diligence certificate as per format given in Part C of Schedule V, at the time of filing the offer document with the Registrar of the Companies.(e)a due diligence certificate as per Form D of Schedule V, in the event the issuer has made a disclosure of any material development by issuing a public notice.
