Securities And Exchange Board Of India - Subsection
Section 9(1) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(1)The issuer and lead merchant banker shall ensure that:(a)every application form issued by the issuer is accompanied by a copy of the abridged prospectus;(b)the abridged prospectus shall not contain matters which are extraneous to the contents of the prospectus;(c)adequate space shall be provided in the application form to enable the investors to fill in various details like name, address, etc.
