Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act] Securities And Exchange Board Of India - Subsection Section 8(2)(f) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009 (f)a due diligence certificate as per Form E of Schedule VI, after the issue has opened but before it closes for subscription.