Securities And Exchange Board Of India - Subsection
Section 6(4) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(4)The issuer shall, simultaneously while registering the prospectus, red herring prospectus Or shelf prospectus with the RegiStrar of Companies or filing the letter of offer with the designated stock exchange or before the opening of the issue, file a copy thereof with the Board through the lead merchant banker.
