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 207] [Entire Act] Securities And Exchange Board Of India - Subsection Section 207(2) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018 (2)The lead manager(s) shall regularly monitor redressal of investor grievances arising from any issue related activities.
