Securities And Exchange Board Of India - Subsection
Section 60(6) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(6)In respect of all public communications, issue advertisements and publicity materials, the issuer shall obtain approval from the lead merchant bankers responsible for marketing the issue and shall also make copies of all issue related materials available with the lead merchant bankers at least till the allotment is completed.
