Securities And Exchange Board Of India - Subsection
Section 260(6) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(6)The underwriters/ sub-underwriters, other than the lead manager(s) and the nominated investors, who have entered into an agreement for subscribing to the issue in case of under-subscription, shall not subscribe to the issue made under this Chapter in any manner except for fulfilling their obligations under their respective agreements with the lead manager(s) in this regard.
