Securities And Exchange Board Of India - Subsection
Section 14A(2) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(2)The merchant banker to the issue shall submit the following to the Board along with the preliminary placement memorandum,-(a)disclosures as specified in Schedule I and Schedule IA of these regulations; and(b)a due diligence certificate as per Form A of Schedule II.
