Securities And Exchange Board Of India - Subsection
Section 14A(4) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(4)The merchant banker to the issue, as the case may be, shall ensure that all comments are suitably incorporated in the preliminary placement memorandum prior to filing the placement memorandum to the Stock Exchange(s); and the merchant banker to the issue shall provide the due diligence certificate as specified in Form B and Form C of Schedule II.
