Section 100 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
100. Issue conditions.
(1)The issuer shall file the letter of offer in accordance with sub-regulation 8 and 9 of regulation 71 and shall pay fees to the Board as specified in Schedule III.(2)The lead manager(s) shall submit to the Board, the following documents along with the letter of offer:(a)a due diligence certificate as per Form A of Schedule V including additional confirmations as specified in Form E of Schedule V;(b)in case of a fast track issue of convertible debt instruments, a due diligence certificate from the debenture trustee as per Form B of Schedule V.
