Section 84 in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
84. Placement Document.
(1)The qualified institutions placement shall be made on the basis of a placement document which shall contain all material information, including those specified in Schedule XVIII.(2)The placement document shall be serially numbered and copies shall be circulated only to select investors.(3)The issuer shall, while seeking in-principle approval from the recognised stock exchange, furnish a copy of the placement document, a certificate confirming compliance with the provisions of this Chapter along with any other documents required by the stock exchange.(4)The placement document shall also be placed on the website of the concerned stock exchange and of the issuer with a disclaimer to the effect that it is in connection with a qualified institutions placement and that no offer is being made to the public or to any other category of investors.(5)A copy of the placement document shall be filed with the Board for its record within thirty days of the allotment of eligible securities.
