Securities And Exchange Board Of India - Subsection
Section 45(11) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(11)The stabilising agent shall maintain a register for a period of at least three years from the date of the end of the stabilisation period and such register shall contain the following particulars:(a)The names of the promoters or pre-issue shareholders from whom the specified securities were borrowed and the number of specified securities borrowed from each of them;(b)The price, date and time in respect of each transaction effected in the course of the stabilisation process; and(c)The details of allotment made by the issuer on expiry of the stabilisation process.
