Securities And Exchange Board Of India - Subsection
Section 60(13) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(13)No selective or additional information or information which is extraneous to the information disclosed to the public through the offer document or otherwise, shall be given by the issuer or any member of the issue management team or syndicate to any particular section of the investors or to any research analyst in any manner whatsoever, including at road shows, presentations, in research or sales reports or at bidding centres.Explanation. - For the purpose of this regulation:(I)"public communication or publicity material" includes corporate, product and issue advertisements of the issuer, interviews by its promoters, directors, duly authorized employees or representatives of the issuer, documentaries about the issuer or its promoters, periodical reports and press releases.(II)no issue advertisement shall be considered to be misleading, if it contains:(a)Statements made about the performance or activities of the issuer without necessary explanatory or qualifying statements, which may give an exaggerated picture of such performance or activities.(b)An inaccurate portrayal of past performance or its portrayal in a manner which implies that past gains or income will be repeated in the future.
