Section 5 in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
5. Disclosures in the offer document.
(1)The offer document shall contain all material disclosures which are necessary for the subscribers of the debt securities to take an informed investment decision.(2)Without prejudice to the generality of sub-regulation (1), the issuer and the lead merchant banker shall ensure that the offer document contains the following:(a)the disclosures specified in Schedule II of the Companies Act, 1956;(b)disclosure specified in Schedule I of these regulations;(c)additional disclosures as may be specified by the Board.Explanation. - For the purpose of this regulation, "material" means anything which is likely to impact an investors' investment decision.
