Securities And Exchange Board Of India - Subsection
Section 26(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(2)An offer document shall not include a statement purporting to be made by an expert unless -(a)he has given his written consent to the offer document being issued with the statement included in the form and context in which it is included;(b)such consent is not revoked by him prior to its filing with the Board; and(c)a statement that he has given and has not withdrawn his consent as aforesaid appears in the offer document.Explanation: For the purpose of this regulation "expert" shall have the same meaning as in sub-section (2) of section 59 of the Companies Act, 1956 (1 of 1956).
