Securities And Exchange Board Of India - Subsection
Section 5(2) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(2)Without prejudice to the generality of sub-regulation (1), the issuer and the lead merchant banker shall ensure that the offer document contains the following:(a)the disclosures specified in Schedule II of the Companies Act, 1956;(b)disclosure specified in Schedule I of these regulations;(c)additional disclosures as may be specified by the Board.Explanation. - For the purpose of this regulation, "material" means anything which is likely to impact an investors' investment decision.
