Securities And Exchange Board Of India - Subsection
Section 5(6) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(6)An issuer shall, in case of an issue made through the book building process, appoint syndicate members and in the case of any other issue, appoint bankers to issue, at all mandatory collection centres as specified in Schedule III and such other collection centres as it may deem fit.
