Securities And Exchange Board Of India - Subsection
Section 246(1) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(1)The issuer shall file a copy of the offer document with the Board through the lead manager(s), immediately upon [filing] [Substituted 'registration' by Notification No. SEBI/LAD-NRO/GN/2020/1, dated 1.1.2020 (w.e.f. 11.9.2018).] of the offer document with the Registrar of Companies:
