Section 44 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
44. Opening of the issue.
(1)Subject to the compliance with the provisions of the Companies Act, 2013, a public issue may be opened within twelve months from the date of issuance of the observations by the Board under regulation 25;(2)An issue shall be opened after at least three working days from the date of [filing] [Substituted 'registering' by Notification No. SEBI/LAD-NRO/GN/2020/1, dated 1.1.2020 (w.e.f. 11.9.2018).] , the red herring prospectus, in case of a book built issue and the prospectus, in case of a fixed price issue, with the Registrar of Companies.
