Section 201 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
201. Opening of the issue.
(1)Subject to the compliance with the provisions of the Companies Act, 2013, a public issue may be opened:(a)within twelve months from the date of issuance of the observations by the Board under regulation 6; or(2)an issue shall be opened after at least three working days from the date of [filing] [Substituted 'registering' by Notification No. SEBI/LAD-NRO/GN/2020/1, dated 1.1.2020 (w.e.f. 11.9.2018).] the prospectus with the Registrar of Companies.
