Securities And Exchange Board Of India - Subsection
Section 81(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(1)If the issuer desires to have the issue underwritten, it shall appoint underwriters in accordance with the Securities and Exchange Board of India (Underwriters) Regulations, 1993.Provided that the issue can be underwritten only to the extent of entitlement of shareholders other than the promoters and promoter group.
