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 6A] [Entire Act] Securities And Exchange Board Of India - Subsection Section 6A(1) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015 (1)The issuer shall appoint one or more merchant bankers, which are registered with the Board, as lead manager(s) to the issue.
