Securities And Exchange Board Of India - Subsection
Section 64(3) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(3)The post-issue merchant banker shall continue to be responsible for post-issue activities till the subscribers have received the securities certificates, credit to their demat account or refund of application moneys and the listing agreement is entered into by the issuer with the stock exchange and listing/ trading permission is obtained.
