Securities And Exchange Board Of India - Subsection
Section 19(a) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(a)in case of a fast track issue, during the period between the date of registering the red herring prospectus (in case of a book built issue) or prospectus (in case of a fixed price issue) with the Registrar of Companies or filing the letter of offer with the designated stock exchange and the listing of the specified securities offered through the offer document or refund of application moneys; or
