Securities And Exchange Board Of India - Subsection
Section 9(2) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(2)The lead merchant bankers shaft after expiry of the period stipulated in sub-regulation (I), file with the Board a statement giving information of the comments received by them or the issuer on the draft offer document during that period and the consequential changes, if any, to be made in the draft offer document.
