Securities And Exchange Board Of India - Subsection
Section 3(2) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(2)The application under sub-regulation (1) shall be made for any one of the following categories of the merchant banker namely:-(a)Category I, that is-(i)to carry on any activity of the issue management, which will inter-alia consist of preparation of prospectus and other information relating to the issue, determining financial structure, tie-up of financiers and final allotment and refund of the subscription; and(ii)to act as adviser, consultant, manager, underwriter, portfolio manager.(b)Category II, that is, to act as adviser, consultant, co-manager, underwriter, portfolio manager;(c)Category III, that is to act as underwriter, adviser, consultant to an issue;(d)Category IV, that is to act only as adviser or consultant to an issue.
