Securities And Exchange Board Of India - Subsection
Section 26(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(2)The Merchant Banker shall verify and confirm that the disclosures made in the offer documents are true, fair and adequate and ensure that the issuer is in compliance with these regulations as well as all transaction specific disclosures required in Schedule I of these regulations and Schedule II of the Companies Act, 1956.
