Securities And Exchange Board Of India - Subsection
Section 6A(2) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(2)Where the issue is managed by more than one lead manager, the rights, obligations and responsibilities, relating to disclosures, allotment, refund and underwriting obligations among other things, if any, of each lead manager shall be predetermined and be disclosed in the draft offer document and the offer document.
