Securities And Exchange Board Of India - Subsection
Section 26(1) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
(1)The issuer shall disclose all the material facts in the offer documents issued or distributed to the public and shall ensure that all the disclosures made in the offer document are true, fair and adequate and there is no mis-leading or untrue statements or mis-statement in the offer document.
