Securities And Exchange Board Of India - Subsection
Section 7(7) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(7)The lead manager shall after expiry of the period stipulated in sub-regulation (4) file with the Board the details of the comments received by them or the issuer from the public in respect of the draft offer document, during the period stipulated in sub-regulation (4), alongwith the consequential changes, if any, that are required to be made in the draft offer document.
