Securities And Exchange Board Of India - Subsection
Section 7(2) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(2)The lead manager shall submit the following to the Board along with the draft offer document, -(a)certificate confirming that a written agreement has been entered into between the issuer and the lead manger;(b)a due diligence certificate as per Form A of Schedule II.
