Securities And Exchange Board Of India - Subsection
Section 156(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(2)The lead manager(s) shall submit to the Board, the following documents along with the offer document:(a)a due diligence certificate as per Form A of Schedule V including additional confirmations as specified in Form E of Schedule V;(b)in case of a fast track issue of convertible debt instruments, a due diligence certificate from the debenture trustee as per Form B of Schedule V.Explanation: For the purposes of this regulation: "reference date" means 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 red herring prospectus (in case of a book built issue) or prospectus (in case of a fixed price issue) with the Registrar of Companies.
