Securities And Exchange Board Of India - Subsection
Section 7(8) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
(8)If the Board specifies any changes or issues observations, the issuer and lead manager(s) shall carry out such changes in the draft offer document and shall submit to the Board the updated draft offer document complying with the observations issued by the Board and highlighting all changes made in the draft offer document and before filing the offer document with the stock exchange or Registrar of Companies, as the case may be.
