Securities And Exchange Board Of India - Subsection
Section 10(1) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(1)The issuer and [lead manager] [Substituted 'lead merchant banker' by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).] shall ensure that:(a)every application form issued by the issuer is accompanied by a copy of the [term sheet] [Substituted 'Abridged prospectus' by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).];(b)the [term sheet] [Substituted 'Abridged prospectus' by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).] shall not contain matters which are extraneous to the contents of the [offer document] [Substituted 'prospectus' by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).];(c)adequate space shall be provided in the application form to enable the investors to fill in various details like name, address, etc.[Provided that where the issuer is a body corporate to which the Companies Act, 2013 applies, the term sheet may be read as abridged prospectus.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).]
