Securities And Exchange Board Of India - Subsection
Section 13(1) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(1)Where the issuer making a public issue (other than through the book building process) or Sights issue, desires to have the issue underwritten', it shall appoint the underwriters in accordance with Securities and Exchange Board of India (Underwriters) Regulations, 1993.
