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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(6) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(6)The lead manager shall ensure that the draft offer document specifies the names and contact details of the compliance officer of the lead manager, the officer concerned and the project officer, wherever applicable, of the issuer including their postal and email address, telephone and fax numbers.