Securities And Exchange Board Of India - Subsection
Section 71(5) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(5)If the Board specifies any changes or issues observations on the draft letter of offer the issuer and lead manager(s) shall carry out such changes in the draft letter of offer and shall submit to the Board an updated draft letter of offer complying with the observations issued by the Board and highlighting all changes made in the draft letter of offer before filing the letter of offer with the stock exchanges.
